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P&H HC: State Alone Has Power to De-Notify Land Under Acquisition - (08 Oct 2020)

LAND ACQUISITION

Punjab and Haryana High Court has ruled that the State alone has the power to de-notify the land under acquisition, under Section 101A of the Right to Fair Compensation and Transparency in Land Acquisition Rehabilitation and Resettlement Act, 2013.

Tags : PUNJAB AND HARYANA HIGH COURT   DE-NOTIFYING OF LAND UNDER ACQUISITION  

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