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JKL HC: Section 6 Declarations under J&K Land Acquisition Act Can’t be Made by Dy. Commissioner - (22 Aug 2023)

LAND ACQUISITION

Jammu and Kashmir and Ladakh High Court has held that under J&K Land Acquisition Act, 1990, Deputy Commissioner is not authorized to make Section 6 declarations on 'public purpose’, which is conclusive evidence that the land is needed for public purpose.

Tags : JAMMU AND KASHMIR AND LADAKH HIGH COURT   LAND ACQUISITION   PUBLIC PURPOSE  

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