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Bom. HC: Issue of Inadequate Burial Grounds to be Personally Addressed by Municipal Commissioner - (11 Jun 2024)

CIVIL

Bom HC has directed Commissioner of Municipal Corporation to himself look into matter of inadequate burial grounds and issue directions like finding out another land to be used as burial ground and ensuring that all steps are taken for initiation and completion of process of acquisition of the land.

Tags : BOMBAY HIGH COURT   MUNICIPAL CORPORATION   INADEQUATE BURIAL GROUNDS  

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