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Supreme Court Dismisses Plea Challenging Tamil Nadu Land Acquisition Laws Act 2019 - (30 Jun 2021)

LAND ACQUISITION

Supreme Court has held that the Tamil Nadu State legislature had legislative competence to enact Tamil Nadu Land Acquisition Laws (Revival of Operation, Amendment and Validation) Act, 2019 and is not inconsistent with Article 254 of the Constitution of India, 1949.

Tags : SUPREME COURT   TAMIL NADU LAND ACQUISITION LAWS ACT 2019  

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