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Kerala HC: Centre Can’t take Stand that it is Powerless to Waive Loans of Wayanad Landslide Victims - (13 Jun 2025)

CIVIL

Kerala High Court has told the Central Government that it cannot take a stand that it does not have the power to waive loans of the Wayanad landslide victims only because Section 13 of the Disaster Management Act, 2005 has been omitted.

Tags : KERALA HIGH COURT   CENTRAL GOVERNMENT   WAYANAD LANDSLIDE VICTIMS  

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