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Bombay HC: BMC Officers Will be Held Responsible for Untoward Incidents Due to Open Manholes - (08 Dec 2022)

CIVIL

Bombay High Court while hearing a contempt petition filed by lawyer Ruju Thakker about the bad conditions of roads and open manholes across the city, has held that it will hold the BMC responsible if there is any untoward incident due to open manholes in Mumbai.

Tags : BOMBAY HIGH COURT   BMC   OPEN MANHOLES   CONTEMPT PETITION  

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