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Supreme Court Issues Notice in Plea Challenging Tamil Nadu Land Acquisition Laws Act, 2019 - (22 Dec 2020)

CIVIL

Supreme Court has issued notice to the Tamil Nadu Government in a plea seeking declaration of the Tamil Nadu Land Acquisition Laws (Revival of Operation, Amendment and Validation) Act, 2019 as unconstitutional.

Tags : SUPREME COURT   TAMIL NADU LAND ACQUISITION LAWS ACT   2019  

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