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Supreme Court: Statutory Authorities can Review Orders Only if Concerned Act Provides Such Power - (18 Oct 2019)

LAND ACQUISITION

Supreme Court has reiterated that the power of review can be exercised by a statutory authority only when the statute provides the same. The Court further observed that while setting aside the order of the Collector that there is no provision under the Land Acquisition Act, 1894 for review of the Award once passed under Section 11 of the Act.

Tags : SUPREME COURT   STATUTORY AUTHORITIES  

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