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Madras HC: Route for Laying Transmission Lines to Ensure Least Displacement of Farmers - (25 Jan 2021)

CIVIL

Madras High Court has observed that if transmission towers/lines have to be set up on agricultural lands, then the route should be so planned by the State where there is least displacement of farmers or disturbance to the agricultural lands while keeping the costs of transmission also in mind.

Tags : MADRAS HIGH COURT   TRANSMISSION LINES  

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