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Telangana HC: Person Whose Land Title Disputed Can't Seek Withdrawal of Land Acquisition - (20 Apr 2022)

LAND ACQUISITION

Telangana High Court has ruled that a person, whose title is in dispute, cannot invoke the provisions of Section 48 of the Land Acquisition Act, 1894 for removal of land acquisition proceedings.

Tags : TELANGANA HIGH COURT   SECTION 48 OF THE LAND ACQUISITION ACT   1894   LAND ACQUISITION PROCEEDINGS  

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