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MP HC: Public Needs to be Educated Not to Use Footpath for Business Purposes - (27 Jan 2022)

CIVIL

Madhya Pradesh High Court has said that the public needs to be educated not to use the footpath and dedicated track for other purposes, noting that at some places the general public is using footpaths for the purpose of parking, putting the signing board, or for business purposes.

Tags : MADHYA PRADESH HIGH COURT   USE OF FOOTPATH  

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