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Karnataka High Court: Hoardings and Flexes Coming Up Illegally Should be Prevented by Authorities - (13 Aug 2024)

CIVIL

Karnataka High Court has held that competent authorities shall continue to monitor flexes/hoardings to ensure that they do not pose danger to the life of people specially in monsoon season, in addition to regulating the illegal putting up of the hoardings/flexes.

Tags : KARNATAKA HIGH COURT   HOARDINGS   FLEXES  

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