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[Cites 0, Cited by 0] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(2) in Karnataka Slum Areas (Development) Act, 1973

(2)Nothing contained in sub-section (1) shall apply in relation to any land unless and until after the Government has published a notice in the official Gazette to the effect that the said land is required for any of the purposes specified in section 17 of this Act.