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Landowner Has Preferential Right to Redevelop Land Under Maharashtra Slum Act: Bombay HC - (02 Jul 2018)

Bombay High Court has held that owner of land has preferential right to redevelop the land under Maharashtra Slum Areas (Improvement, Clearance and Redevelopment) Act, 1971.

Tags : BOMBAY HIGH COURT   LAND   SLUMS  

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