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Madhya Pradesh High Court Orders Removal of All Illegal Statues Erected at Public Places - (07 Mar 2022)

CIVIL

Madhya Pradesh High Court has directed the State Government to remove all statues erected at public places on or after 18.01.2013, throughout the State. The Court has imposed a cost of Rs. 30,000 on the State for wasting the precious time of Court in dealing with this avoidable piece of litigation.

Tags : MADHYA PRADESH HIGH COURT   REMOVAL OF ALL ILLEGAL STATUES  

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