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Cal. HC: Any Political Party Ransacking Government Office Must be Charged Appropriately - (19 Nov 2024)

CIVIL

Calcutta High Court while hearing a plea against the ransacking of the panchayat samiti office, has observed that Government office is a public property and any political party ransacking that, must be charged appropriately.

Tags : CALCUTTA HIGH COURT   GOVERNMENT OFFICE   PUBLIC PROPERTY  

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