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Telangana High Court: Assurance Given by Ruling Party Does Not Become Law of Land - (08 Nov 2021)

CIVIL

Telangana High Court has observed that the assurance given by some Ruling Party or by the Chief Minister or even by His Excellency the Governor does not become the law of the land.

Tags : TELANGANA HIGH COURT   ASSURANCE GIVEN BY RULING PARTY  

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