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Karnataka High Court Directs BBMP to Frame Policy on Hoardings and Posters in Bengaluru - (21 Aug 2015)

Karnataka High Court while referring to number of hoardings and posters that have inundated Bengaluru, has directed Bruhat Bengaluru Mahanagara Palike Commission (BBMP) to frame policy or bye-law in order to regulate these hoardings and posters.

Tags : KARNATAKA HIGH COURT  BRUHAT BENGALURU MAHANAGARA PALIKE COMMISSION  

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