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SC Applies LARR Act for Mahanadi Coalfields Acquisitions of 1988 - (07 Nov 2022)

LAND ACQUISITION

Supreme Court while granting relief to several persons who were displaced by land acquisition by Mahanadi Coalfields Ltd in 1988, has held that Land Acquisition, Rehabilitation and Resettlement (LARR) Act, 2013 will apply to the persons in four villages whose lands were acquired for coal fields.

Tags : SUPREME COURT   LAND ACQUISITION   COAL FIELDS  

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