Section 12 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
12. Amendment of Section 109.
- In the principal Act in Section 109, in sub-section (2), after clause (u), the following clause shall be inserted, namely.(v)to give effect to the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019."
