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Bombay HC Rules Restraining Demolition of Dilapidated Building Dangerous to Both Tenants & Passerby - (06 Oct 2016)

Bombay HC, while dismissing a petition filed by two tenants of an old dilapidated building in Vile Parle challenging BMC's directive, has said, "Allowing a dilapidated building to remain standing is not only a danger to occupants but also to passersby".

Tags : BOMBAY HC   TENANTS   DILAPIDATED BUILDING   VILE PARLE  

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