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Ker. HC: Government Must Be Able to Determine Strength of Local Bodies for Effective Governance - (27 Feb 2025)

CIVIL

Ker HC while overturning decision invalidating delimitation exercise for municipalities & panchayat, has observed that the Govt. must be able to determine the strength of local bodies in interest of effective governance, taking into account factors such as resource allocation and revenue generation.

Tags : KERALA HIGH COURT   LOCAL BODIES   EFFECTIVE GOVERNANCE  

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