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SC: Maharashtra Can Acquire Land under Slum Areas Act, Respecting Owner's Preferential Rights - (03 Dec 2025)

CIVIL

Supreme Court dismissed a plea for compulsory acquisition of a 2,005 sq. m. Recreational Ground in Malad, Mumbai, ruling that the state cannot override a landowner’s preferential right to redevelop slum-affected property under the Maharashtra Slum Areas Act, 1971.

Tags : ACQUIRE   PREFERENTIAL RIGHTS   LAND  

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