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Guj HC: Commissioner, Chief Officer, Sarpanch Will be Liable if Worker Engaged in Manual Scavenging - (02 May 2023)

CIVIL

Gujarat High Court has held that if any worker whose services have been availed by any of Municipal Corporation, Municipality or Gram Panchayat for cleaning sewerage, the concerned Municipal Commissioner, Chief Officer or Sarpanch shall be held liable for the same.

Tags : GUJARAT HIGH COURT   MANUAL SCAVENGING   WORKER  

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