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Free Legal Advice from Top Lawyers in India
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : contact me on 7599486095
M/s. LEGAL TYCOON
New Delhi G.P.O. , New Delhi
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : You issue a legal notice to the Govt., You will have to file a case against the Govt., seeking more compensation. You have to produce the relevant documents to get more compensation
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : KINDLY CALL ON 02262373189 AND 08291730768
pandey and wagh associates (Advocates & Compa
Churchgate , Mumbai
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : Hi
You need to prove your ownership to the extent of land acquired by the government by producing proof of ownership and claim compensation.
You are advised to meet the land acquisition collector and demonstrate proof of ownership and claim compensation.
In the event of land acquisition officer refusing to pay compensation, you are required to approach the HIgh court and file a writ claiming compensation.
The revenue department is making false claim as it appears that they have missed paying compensation to you and have forcibly occupied your land without your consent.
Hope this information is useful.
LEGAL WIN CONSULTING LLP
Banjara Hills , Hyderabad
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : Sir you filed the cheque petition in the court where they are deposited.
Question : Our property has been acquired by Govt. without our consent and they have missed our name as well. Our name is not there in the govt. documents. The revenue deptt. told the funds have been submitted in the court. How to claim the compensation. Please advise. Thanks and Regards, Anita Sehgal
Subject : Property Acquired by Govt. without consent and no comp
Answer By Lawyer : You have to go district judge court and apply your competition.
