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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3) in Karnataka Command Areas Development Act, 1980

(3)In order to provide for the physical planning, the Land Development Officer (Engineering), shall have the power to effect realignment of field boundaries and in the process, to alter the area of the land held by the land holders in the Command Area or any other adjoining area.