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HP HC: Petition Not Decided Within Pre. Period Doesn’t Foreclose Landlord’s Right to Seek Compens. - (03 Jun 2024)

ARBITRATION

Himachal Pradesh High Court has held that if a landlord’s petition under Section 3G(5) of the National Highways Act, 1956 is not decided within the prescribed period by the statutory authority, it does not foreclose his right to seek enhanced compensation.

Tags : HIMACHAL PRADESH HIGH COURT   ENHANCED COMPENSATION   NATIONAL HIGHWAYS ACT  

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