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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(ii) in Karnataka Conduct of Government Litigation Rules, 1985

(ii)copies of non-exitant, bogus or forged applications said to have been made to the Land Acquisition Officer have been filed in the court along with application under section 18(3).