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Kerala HC Orders Not to Permit Installation of New Flagpoles or Posts on Public Places - (02 Nov 2021)

CIVIL

Kerala High Court has ordered the State Government and other authorities not to permit installation of new flagpoles or posts on public places and roads without obtaining permission from the competent authorities, observing that allowing to put up illegal flagpoles by political parties or such other associations presented a complete breakdown of the law.

Tags : KERALA HIGH COURT   INSTALLATION OF NEW FLAGPOLES OR POSTS ON PUBLIC PLACES  

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