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SC: Pre-2015 NH Act Awards Must Follow 1894 Act for Solatium and Interest - (09 Sep 2026)

LAND ACQUISITION

Supreme Court held that for NH Act compensation determined before January 1, 2015, solatium, interest and interest on solatium must be calculated under the Land Acquisition Act, 1894, since the 2013 Act became applicable to NH Act acquisitions only from that date.

Tags : COMPENSATION; AWARDS; LAND ACQUISITION ACT  

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