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Delhi High Court: No Construction or Residence Allowed on Yamuna Floodplains, Even For Graveyards - (30 Dec 2025)

CIVIL

Delhi High Court has ruled that construction or residential use on the Yamuna floodplains is impermissible, and such activity cannot be justified even on the ground of a graveyard or religious purpose.

Tags : CONSTRUCTION   RESIDENCE   YAMUNA FLOODPLAINS  

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