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Kerala HC: No Illegality in Invoking LARR Act for Land Acquisition - (30 Mar 2022)

LAND ACQUISITION

Kerala High Court has reiterated that the State government was reasonable in acquiring land in furtherance of its K-Rail SilverLine Project by invoking provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (LARR Act).

Tags : KERALA HIGH COURT   K-RAIL SILVERLINE PROJECT   RIGHT TO FAIR COMPENSATION AND TRANSPARENCY IN LAND ACQUISITION   REHABILITATION AND RESETTLEMENT ACT   2013  

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