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Bom. HC: Not Possible to Use Garian Land for Rehabilitation of People Affected by Koyna Dam Project - (16 Dec 2022)

LAND ACQUISITION

Bombay High Court has observed that Gairan land cannot be allotted for private purposes, and it may not be possible to use them for rehabilitation of project-affected persons of Koyna Dam in Satara district.

Tags : BOMBAY HIGH COURT   REHABILITATION   KOYNA DAM PROJECT   GARIAN LAND  

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