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Rajasthan HC: Land Reserved for Public Park Not to be Allowed for Commercial Purposes - (18 Jan 2022)

CIVIL

Rajasthan High Court has ruled that land reserved for the public park in question shall not be allowed for commercial purposes like marriages/ parties etc. The decision was delivered in a public interest litigation filed by one Suresh Thanvi.

Tags : RAJASTHAN HIGH COURT   LAND RESERVED FOR PUBLIC PARK  

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