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Supreme Court: All Kochi Flat Owners to Get Uniform Interim Compensation - (25 Oct 2019)

CIVIL

Supreme Court has observed that all the owners of 343 flats in four illegally constructed high-end buildings in Kochi that have been scheduled for demolition will get a uniform interim compensation of Rs. 25 lakh. The order comes after a one-member panel, which is overseeing the compensation and demolition in the case, recommended payment of less than Rs. 25 lakh for certain flat owners depending on the size of a flat and Court was told that some of the flat owners were given a lesser amount.

Tags : SUPREME COURT   INTERIM COMPENSATION  

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