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Kar. HC: Govt. Taking Private Land Without Compensation Violates Constitutional Guarantees - (13 Feb 2023)

LAND ACQUISITION

Karnataka High Court while expressing anguish over actions of Karnataka Industrial Areas Development Board for failure to pay compensation to landowners has held that taking way private lands without compensation militates against constitutional guarantee enacted under Article 300A of Constitution.

Tags : KARNATAKA HIGH COURT   ARTICLE 300A   PRIVATE LAND   COMPENSATION  

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