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SC: Landholder's Right to Fair Compensation Cannot be Compromised, Being a Part of Human Rights - (07 Dec 2015)

Supreme Court has held that a landholder’s right to be fairly compensated for his land acquired by the government cannot be compromised as right to property, as has long been recognized as a human right.

Tags : SUPREME COURT   LANDHOLDER’S RIGHT   RIGHT TO PROPERTY  

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