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Madras High Court Warns Greater Chennai Corporation Over Waterlogging Issue - (10 Nov 2021)

CIVIL

Madras High Court has warned the Greater Chennai Corporation (GCC) that it would take up a suo motu public interest litigation petition on Chennai residents’ travails due to waterlogging, if the situation did not improve by Friday or Saturday.

Tags : MADRAS HIGH COURT   WATERLOGGING ISSUE  

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