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Ker. HC: Printing Agencies Required to Remove Illegal Hoardings Within 7 Days of Notice - (09 Jun 2023)

CIVIL

Kerala High Court has held that after designated authorities remove illegal hoardings to holding areas, printing agencies will be required to remove such hoardings from holding areas within 7 days of issuance of notice by Secretary of Local Self Government Department.

Tags : KERALA HIGH COURT   PRINTING AGENCIES   ILLEGAL HOARDINGS  

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