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Karnataka HC: State Has Fundamental Duty to Supply Drinking Water Fit for Human Consumption - (30 May 2025)

CONSTITUTION

Kar. HC has stated that the State has a fundamental duty to supply drinking water fit for human consumption. Access to clean water is not charity, it is a constitutional promise woven into the fabric of fundamental rights.

Tags : KARNATAKA HIGH COURT   FUNDAMENTAL DUTY   DRINKING WATER  

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