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Cal HC: Right to Property of Pvt. Landowners Must be Understood in Context of State’s Eminent Domain - (19 Dec 2024)

PROPERTY

Cal. HC has stated that the right to property of private landowners guaranteed under Article 300A of the Constitution of India must be understood in the context in which the sovereign power of Eminent Domain is exercised by the State.

Tags : CALCUTTA HIGH COURT   EMINENT DOMAIN   RIGHT TO PROPERTY  

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