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Madras HC: Municipalities Can't Engage Manual Scavengers Through Private Contractors - (23 Aug 2022)

CIVIL

Madras High Court has held that if any municipality was seen to engage in the practice of manual scavenging, even through private contractors, the Commissioner of the said municipality shall be made liable for the same.

Tags : MADRAS HIGH COURT   MANUAL SCAVENGERS   PRIVATE CONTRACTORS  

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