Section 8(1)(e) in The Right To Fair Compensation And Transparency In Land Acquisition, Rehabilitation and Resettlement Act, 2013

[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

(e)the land, if any, acquired earlier and remained unutilised, is used for such public purpose and make recommendations in respect thereof.

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