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Bombay HC: Can’t Allow a Person to Perform Illegal Act by Seeking Defence of Illiteracy - (27 Feb 2025)

CIVIL

Bombay High Court while dismissing a man’s plea seeking compensation from Municipal Corporation for demolishing his "unauthorised" structure, has observed that a person cannot be permitted to perform an illegal act in the garb of being "illiterate".

Tags : BOMBAY HIGH COURT   ILLITERACY   ILLEGAL ACT  

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