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Citedby 13 docs - [View All]
Union Of India And Another Etc. Etc vs Zora Singh Etc. Etc on 22 November, 1991
The Executive Engineer Ccm vs Mahaboobsaheb S/O Khajasaheb ... on 5 February, 2013
The Executive Engineer,(Ccm) vs Shankrappa Since Deceased By Lrs on 5 February, 2013
The Executive Engineer, Ccm vs Hulgeppa Since Deceased By Lrs on 5 February, 2013
K.S. Paripoornan vs State Of Kerala on 12 September, 1994

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[Section 30(1)] [Section 30] [Complete Act]
Central Government Act
Section 30(1)(a) in The Land Acquisition Act, 1894
(a) every proceeding for the acquisition of any land under the principal Act pending on the 30th day of April, 1982 (the date of introduction of the Land Acquisition (Amendment) Bill in the House of people) in which no award has been made by the Collector before that date;