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SC Issues Notices to 5 States on Amendments in 2013 Land Acquisition Act - (11 Dec 2018)

Supreme Court has issued a notice in a writ petition challenging certain amendments made by state governments to the Right to fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 and connected Rules.

Tags : SUPREME COURT   AMENDMENTS IN 2013 LAND ACQUISITION ACT  

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