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Punjab & Haryana HC: Land Acquisition by State for Public Purpose Can't Be Disputed - (13 Apr 2022)

LAND ACQUISITION

Punjab and Haryana High Court has observed that any acquisition for public use made by the government cannot be disputed by land owner. The Court has held that land was acquired for public use and vests in the State and the same is being utilized for allotment of plots.

Tags : PUNJAB AND HARYANA HIGH COURT   ACQUISITION   DISPUTE  

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