Section 2 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
2. Amendment of Section 2.
- In the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (hereinafter referred to as the 'principal Act'), in Section 2, in sub-section (2), after the second proviso, the following proviso shall be inserted, namely, -"Provided also that the acquisition of land for the projects listed in I Section 10-A and the purposes specified therein shall be exempted from the provisions of the first proviso to this sub-section."
