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State of Karnataka - Section

Section 41 in Karnataka Housing Board Act, 1962

41. Duties of the Tribunal.

- The Tribunal shall,-
(a)decide whether any compensation is payable under section 26;
(b)decide the amount of compensation in matters referred to it under section 28;
(c)decide disputes relating to betterment charges referred to it under section 35;
(d)decide disputes and the amount of compensation to be awarded under section 39; and
(e)decide such other matters as may be prescribed by the rules made in this behalf.