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J&K&L HC: Reference of Market Value of Small Plots Relevant Only in Absence of Other Materials - (16 May 2023)

PROPERTY

Jammu and Kashmir and Ladakh High Court has held that in cases where there is no other material available to assess market value of acquired land at relevant time, a cue can be taken by adjudicating Court from sale transactions of small parcels of land in vicinity of acquired land.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   MARKET VALUE   SMALL PLOTS   ACQUIRED LAND  

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