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Bombay HC: Land Reservation Lapses if No Acquisition Within 24 Months of Purchase Notice - (20 Feb 2026)

LAND ACQUISITION

Bombay HC held that under Section 127(1) of the MRTP Act, 1966, if acquisition steps are not initiated within 24 months of a valid purchase notice, the reserved land is deemed released by statutory fiction, and the Planning Authority cannot avoid this consequence by raising technical objections.

Tags : LAND RESERVATION   PURCHASE NOTICE   ACQUISITION  

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