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SC: If Land Acquisition Compensation Not Paid, Schemes Like Ladli Behna Will be Stopped - (14 Aug 2024)

LAND ACQUISITION

Supreme Court has reprimanded the State of Maharashtra for not coming up with a reasonable figure for compensation in cases where State illegally occupied a person’s property and warned the State that if no reasonable amount is decided it shall stop schemes like Ladli Behna.

Tags : SUPREME COURT   STATE OF MAHARASHTRA   LADLI BEHNA   LAND ACQUISITION  

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