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Karnataka HC Directs Departmental Enquiry Against Officers Who Fail to Check Illegal Constructions - (23 Dec 2021)

Karnataka High Court has directed the State government or Municipal Corporations to initiate departmental enquiry against those Officers who show or have shown lackadaisical attitude in performance of their duty to check the growth of illegal constructions in their jurisdictions.

Tags : KARNATAKA HIGH COURT   FAILURE TO CHECK ILLEGAL CONSTRUCTIONS  

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