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Bom HC: LARR Authority Can Examine Limitation Issues in Land Acquisition References under 2013 Act - (29 Apr 2026)

LAND ACQUISITION

Bom HC has held that the Land Acquisition Rehabilitation and Resettlement Authority under 2013 Act, functioning as a substitute for the reference court, has jurisdiction to decide limitation issues in land acquisition references, as it possesses all powers necessary to assess their maintainability.

Tags : LAND ACQUISITION REHABILITATION AND RESETTLEMENT AUTHORITY; LIMITATION; JURISDICTION  

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