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Uttarakhand High Court: NH Act Authority Cannot Challenge Collector-Fixed Circle Rate - (24 Jun 2026)

LAND ACQUISITION

Uttarakhand High Court held that the authority determining compensation under the National Highways Act cannot question the circle rate fixed by the Collector under stamp law, noting that once such rate is available under the Land Acquisition Act, it cannot be reviewed or reappraised.

Tags : NATIONAL HIGHWAYS ACT; COLLECTOR; FIXED CIRCLE RATE  

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