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Gujarat HC: State Cannot Indefinitely Reserve Private Land Without Acquisition or Plan Revision - (01 Jul 2026)

CIVIL

Gujarat High Court revoked a 50-year land reservation, holding that if acquisition or plan revision is not initiated within 10 years, and authorities fail to act within six months of notice, the reservation lapses, as statutory powers must be exercised within prescribed legal limits.

Tags : PRIVATE LAND; ACQUISITION; RESERVE  

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