Section 13 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
13. Act to override any judgment, decree or order of any Court or Authority.
- The provisions of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019 shall have effect notwithstanding anything contained in any law of judgment or order of any Court or authority.
