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MP HC: Tehsildar Who Allegedly Misused Post Not Entitled for Protection - (14 Mar 2022)

CIVIL

Madhya Pradesh High Court has held that a Tehsildar, alleged to have misused her position by extending undue benefit to her husband as well as her servant was not entitled for protection under the Judges Protection Act, 1985.

Tags : MADHYA PRADESH HIGH COURT   TEHSILDAR   ABUSE OF POST  

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