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Bombay HC: Failure to Comply with Section 5-A Vitiates Acquisition Proceedings - (08 Apr 2020)

LAND ACQUISITION

Bombay High Court has reiterated that failure to comply with the provisions of Section 5-A of the Land Acquisition Act, 1894 results in vitiation of the acquisition proceedings.

Tags : BOMBAY HIGH COURT   ACQUISITION PROCEEDINGS  

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