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SC: Under the Urban Land Ceiling Act, Notice U/S 10(5) Must be Served on the Person in Possession - (08 Jan 2026)

CIVIL

Supreme Court has ruled that proceedings under the Urban Land (Ceiling and Regulation) Act, 1976 would abate under the Repeal Act of 1999 if the State did not lawfully take actual physical possession of excess land, including by serving mandatory notice under Section 10(5) on persons in possession.

Tags : NOTICE   URBAN LAND (CEILING AND REGULATION) ACT   POSSESSION  

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