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Supreme Court: Person Accepting a Section 28A Award May Seek Enhancement Via Appeals - (30 Mar 2026)

LAND ACQUISITION

Supreme Court held that a second application under Section 28A of the Land Acquisition Act, 1894 is maintainable to seek higher compensation based on later High Court enhancements, and that accepting earlier compensation does not bar a landowner from claiming such re-determination.

Tags : LAND ACQUISITION ACT   AWARD   APPEALS  

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