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SC: 2 Months Given to Uttarakhand for Rehabilitation Scheme for People to be Evicted by Railways - (12 Sep 2024)

CIVIL

Supreme Court has given two months time to the State of Uttarakhand to come up with a rehabilitation scheme for all the people who are to be evicted by Railway authorities in Haldwani.

Tags : SUPREME COURT   STATE OF UTTARAKHAND   HALDWANI  

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