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Madras HC: Succeeding Govt Can Continue Policy Decision of Previous Govt - (23 May 2022)

CIVIL

Madras High Court has held that if a decision taken by an erstwhile Government is good to the public and the society at large, the successive Government can very well continue the project if it is yet to be completed or halfway through, for which further financial support is required.

Tags : MADRAS HIGH COURT   POLICY DECISIONS   FINANCIAL SUPPORT  

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