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Karnataka High Court: KIAD Act Must Conform to Provisions of Centre's 2013 Land Acquisition Act - (21 Apr 2017)

Karnataka High Court has ruled that Section 24 of Centre's Land Acquisition, Rehabilitation and Resettlement Act, 2013 that deals with compensation, was applicable to land parcels acquired under Karnataka Industrial Areas Development (KIAD) Act, 1966.

Tags : KARNATAKA HIGH COURT   LAND ACQUISITION   REHABILITATION AND RESETTLEMENT ACT   2013  

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