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SC: Highways Department Not Answering Land Owners' Objections Will Not Vitiate Acquisition - (05 Sep 2022)

LAND ACQUISITION

Supreme Court has held that non-­filing of a statement by the Highways Department answering the objections of land owners shall not vitiate land acquisition proceedings under Tamil Nadu Highways Act, 2001.

Tags : SUPREME COURT   HIGHWAY DEPARTMENT   LAND ACQUISITION  

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