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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(2) in Karnataka Town and Country Planning Act, 1961

(2)On the publication of a declaration under sub-section (1) the Deputy Commissioner shall proceed to take order for the acquisition of the land and the provisions of the Land Acquisition Act, 1894, as amended by section 72 of this Act, shall, so far as may be, apply to the acquisition of the said land.