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Delhi HC: Delhi Govt Can't Implement Doorstep Ration Delivery Scheme Without LG's Approval - (20 May 2022)

CIVIL

Delhi High Court while setting aside the Delhi government's scheme for doorstep delivery of ration has observed that the decision of the Council of Ministers headed by Chief Minister to roll out the scheme cannot be described as an Executive action taken by or in the name of the Lieutenant Governor

Tags : DELHI HIGH COURT   DELHI GOVERNMENT   LIEUTENANT GOVERNER   DOORSTEP RATION DELIVERY SCHEME  

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