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Bombay HC: BMC under Statutory Obligation to Maintain and Repair All Roads - (14 Sep 2016)

Bombay HC, while taking plea alleging that Brihanmumbai Municipal Corporation (BMC) had been neglecting Bharat Nagar Road, has held that BMC is under “statutory obligation to maintain and improve all public roads and streets in the city” and cannot cite any “impediments to justify inaction".

Tags : BRIHANMUMBAI MUNICIPAL CORPORATION   BOMBAY HC  

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