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[Cites 0, Cited by 5] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(4) in Karnataka Industrial Areas Development Act, 1966

(4)No order to recover the expenses incurred for demolition or alteration as arrears of land revenue shall be passed under sub-section (3) unless the person concerned is required by notice to show cause why the expenses should not be so recovered and is given an opportunity of being heard.