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Madras HC Slams Chennai Development Authority over Issues Relating Regularization of Buildings - (02 Nov 2016)

Madras High Court has issued contempt notice to Member Secretary, Chennai Metropolitan Development Authority, asking why action should not be taken against body for disobeying its July 18 order over holding meetings and framing rules on issues related to regularization of buildings.

Tags : MADRAS HIGH COURT   CHENNAI METROPOLITAN DEVELOPMENT AUTHORITY    

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