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All. HC: Reference U/S 28A(3) of LAA, 1894 Can’t be Filed by Beneficiary of Acquired Land - (14 Aug 2023)

LAND ACQUISITION

Allahabad High Court has held that reference under Section 28A(3) of the Land Acquisition Act (LAA), 1894 can’t be filed by the beneficiary of acquired land n view of the specific bars under Section 25 and Section 50(2) of the LAA, 1894.

Tags : ALLAHABAD HIGH COURT   LAND ACQUISITION   REFERENCE  

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