SC Holds Landowners Who Accept Compensation Settlements Cannot Later Seek Statutory Benefits - (21 Nov 2025)
LAND ACQUISITION
Supreme Court held that landowners who voluntarily accept a compensation settlement under the Tamil Nadu Acquisition of Land for Industrial Purposes Act, 1997 cannot later invoke statutory provisions to seek additional benefits like interest, as the agreement bars such subsequent claims.
Tags : LANDOWNERS COMPENSATION STATUTORY BENEFITS
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