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SC Refuses to Hear Plea Against Maharashtra Ordinance Reducing BMC Seats - (21 Oct 2022)

CIVIL

Supreme Court has refused to entertain a plea challenging the constitutional validity of a Maharashtra ordinance reducing the number of seats in the Brihanmumbai Municipal Corporation (BMC), thus paving the way for holding the civic polls.

Tags : SUPREME COURT   MAHARASHTRA   BMC  

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