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Supreme Court Explains 7 Sub-Rights that Must be Protected by State During Land Acquisition - (17 May 2024)

PROPERTY

SC has explained 7 sub-rights State must protect during land acquisition that include Right to Notice, Right to be Heard, Right to Reasoned Decision, Duty to Acquire Only for Public Purpose, Right of Restitution/Fair Compensation, Right to Efficient and Expeditious Process and Right of Conclusion.

Tags : SUPREME COURT   7 SUB-RIGHTS   LAND ACQUISITION  

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