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Bom. HC: Unpaid Compensation for 36 Years is Violative of Constitutional & Human Rights - (03 Aug 2024)

LAND ACQUISITION

Bombay High Court has held that failure of authorities to pay compensation to individual whose land was acquired, even after 36 years of acquisition constitutes violation of that individual’s Constitutional and Human Rights.

Tags : BOMBAY HIGH COURT   HUMAN RIGHTS   COMPENSATION  

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