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Delhi High Court:Road Building and Widening Does not Enjoy Blanket Immunity from Land Acquisition Law - (23 Sep 2019)

LAND ACQUISITION

Delhi High Court has ruled that an order restraining the Municipal Corporation from utilizing a part of private land for the purpose of road widening without acquiring it under the law and in the absence of any compensation paid to the owners.

Tags : DELHI HIGH COURT   LAND ACQUISITION  

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