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Guj. HC: Grievance Related to MGNREGA Scheme to be Raised under Statutory Scheme Provided Therein - (12 Feb 2025)

CIVIL

Gujarat High Court has directed that as the conduct of the MGNREGA scheme is governed by the Statutory enactment named as the MGNREGA Act, 2005, any grievance related to the implementation of the scheme can very well be raised by availing statutory scheme provided therein.

Tags : GUJARAT HIGH COURT   MGNREGA SCHEME   STATUTORY SCHEME  

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