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Bom. HC: No Legal Error in Alignment/Acquisition Proceedings of ML-4 Project - (31 Mar 2023)

LAND ACQUISITION

Bombay High Court while rejecting challenge to alignment/acquisition proceedings of Mumbai's Metro Line (ML) 4, has held that under the garb of protecting and enforcing private rights of their properties, they have made attempts to stall and delay public project of immense importance.

Tags : BOMBAY HIGH COURT   MUMBAI METRO LINE   ACQUISITION PROCEEDINGS  

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