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Surinder Singh Brar & Ors. ... vs Union Of India & Ors. on 11 October, 2012
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[Section 5A] [Complete Act]
Central Government Act
Section 5A(1) in The Land Acquisition Act, 1894
(1) Any person interested in any land which has been notified under section 4, sub- section (1), as being needed or likely to be needed for a public purpose or for a Company may,[ within thirty days from the date of the publication of the notification], object to the acquisition of the land or of any land in the locality, as the case may be.