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SC: Schools Can't be Without Playgrounds - (06 Mar 2023)

CIVIL

Supreme Court while disapproving an order passed by Punjab & Haryana High Court which permitted regularization of encroachments near school, observed that schools can’t be without playground and ordered removal of encroachments at a place reserved for playground for a school in Haryana.

Tags : SUPREME COURT   ENCROACHMENTS   SCHOOLS  

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