High Courts13 Feb 2018
Bombay High Court · (2018) 02 BOM CK 0049
Land Acquisition Act, 1894, Section 6, Section 6, Section 19, Section 19, Section 25, Section 25, Section 23, Section 23, Section 20, Section 20, Section 24, Section 24, Section 11, Section 11, Section 9, Section 9, Section 18, Section 18, Section 28, Section 28, Section 34, Section 34, Section 54, Section 54, Section 12, Section 12, Section 23(2), Section 23(2), Section 51A, Section 51A - Declaration that land is required for a public purpose - Declaration that land is required for a public purpose - Collectors statement to the Court - Collectors statement to the Court - Amount of compensation awarded by Court not to be lower than the amount awarded by the Collector - Amount of compensation awarded by Court not to be lower than the amount awarded by the Collector - Matters to be considered In determining compensation - Matters to be considered In determining compensation - Service of notice - Service of notice - Matters to be neglected in determining compensation - Matters to be neglected in determining compensation - Enquiry and award by Collector - Enquiry and award by Collector - Notice to persons interested - Notice to persons interested - Reference to Court - Reference to Court - Collector may be directed to pay Interest on excess compensation - Collector may be directed to pay Interest on excess compensation - Payment of Interest - Payment of Interest - Appeals in proceedings before Court - Appeals in proceedings before Court - Award of Collector when to be final - Award of Collector when to be final - Matters to be considered In determining compensation - Matters to be considered In determining compensation - Acceptance of certified copy as evidence - Acceptance of certified copy as evidenceMaharashtra Regional and Town Planning Act, 1966, Section 40, Section 40, Section 126, Section 126, Section 115, Section 115, Section 124A, Section 124A, Section 116, Section 116, Section 126(4), Section 126(4), Section 117, Section 117, Section 40(i)(b) - . - . - Acquisition of land required for public purposes specified in plans 1 of 1894 - Acquisition of land required for public purposes specified in plans 1 of 1894 - Planning and control of development in new towns - Planning and control of development in new towns - . - . - Acquisition of land by DevelopmentAuthority [constituted under section 113(2). 1 of 1894 - Acquisition of land by DevelopmentAuthority [constituted under section 113(2). 1 of 1894 - Acquisition of land required for public purposes specified in plans 1 of 1894 - Acquisition of land required for public purposes specified in plans 1 of 1894 - Obligation to purchase designated land - Obligation to purchase designated land - .
