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SC: Capital Gains in Case of Compulsory Land Acquisition Accrues on Taking Possession - (26 Aug 2020)

LAND ACQUISITION

Supreme Court has observed that capital gains in a case of compulsory acquisition of land under Land Acquisition Act, 1894 shall be deemed to have accrued: upon making of the award, in the case of ordinary acquisition referable to Section 16; and after expiration of 15 days from the publication of the notice in Section 9 (1), in the case of urgency acquisition under Section 17.

Tags : SUPREME COURT   COMPULSORY LAND ACQUISITION  

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