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SC: Landowner's Preferential Right Must Be Extinguished Before Acquisition - (26 Aug 2025)

CIVIL

Supreme Court has held that under Maharashtra Slum Areas Act, 1971 land cannot be acquired until the owner’s preferential right to submit a Slum Rehabilitation (SR) Scheme is extinguished.

Tags : SUPREME COURT   SLUMS ACT   PREFERENTIAL RIGHT   SRA   LAND ACQUISITION  

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