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Bombay HC: Municipal Council Must Pay for Land Used as DP Road Despite Fund Shortage - (10 Jul 2026)

LAND ACQUISITION

Bombay HC ruled that a Municipal Council cannot deny compensation due to financial hardship where private land has long been used as a Development Plan road without acquisition. It held that a landowner's right to fair compensation cannot depend on the authority's financial capacity.

Tags : MUNICIPAL COUNCIL; LAND; FUND SHORTAGE  

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