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SC: No Charity Being Done By State For Paying Compensation to Person Whose Land Was Acquired - (28 Feb 2024)

LAND ACQUISITION

Supreme Court has held that depriving a citizen of his constitutional right to use the land for 20 years and then showing graciousness by paying the compensation is not acceptable as the State is not doing any charity.

Tags : SUPREME COURT   COMPENSATION   LAND ACQUISITION  

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