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Karnataka HC Quashes BBMP Circular Directing Property Owners to Relinquish Property - (14 Feb 2022)

CIVIL

Karnataka High Court has quashed the circular issued by the Bruhat Bengaluru Mahanagara Palike (BBMP), dated 29.2.2016 by which it directed property owners to relinquish the properties earmarked for road widening in the master plan, free of cost as a condition precedent for processing their applications for sanctioning of building plans.

Tags : KARNATAKA HIGH COURT   RELINQUISHING OF PROPERTY  

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