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Raj HC: Lok Adalat Doesn’t Have Jurisdiction to Adjudicate Disputes of Mobile Tower Installation - (29 Jan 2024)

CIVIL

Rajasthan High Court has held that Permanent Lok Adalat has no jurisdiction to adjudicate matters related to Installation of Mobile Towers as the same is not covered by the definition of 'public utility service' under Section 22A(b) of the Legal Services Authorities Act, 1987.

Tags : RAJASTHAN HIGH COURT   PERMANENT LOK ADALAT   MOBILE TOWER INSTALLATION   SECTION 22A(B) OF LEGAL SERVICES AUTHORITIES ACT  

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