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J&K & L High Court: Fair Compensation to Land Losers Must Reflect Road Access And Location Benefits - (24 Feb 2026)

LAND ACQUISITION

High Court of Jammu & Kashmir and Ladakh held that land acquisition compensation must reflect ground realities, ensuring justice by considering road access, locational advantages, and surrounding development when awarding fair compensation to land losers.

Tags : FAIR COMPENSATION   LAND LOSERS   LOCATION BENEFITS  

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