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J&K&L HC: Acquisition Lapses if 80% Compensation is Unpaid Before Possession under Section 17A - (10 Apr 2026)

LAND ACQUISITION

High Court of Jammu & Kashmir and Ladakh held that when the State invokes urgency under Section 17 of the Land Acquisition Act, 1990 but fails to pay 80% compensation as required under Section 17-A before taking possession, the acquisition lapses by operation of Section 11-B of the Act.

Tags : LAND ACQUISITION ACT   COMPENSATION   POSSESSION  

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