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[Cites 0, Cited by 0] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in THE KARNATAKA PRISON DEVELOPMENT BOARD ACT, 2021

(2)Where in the opinion of the Board, there is suitable land belonging to a Government of Karnataka or a Private individual, it may acquire said land by way of payment of market value, as fixed by the concerned Deputy Commissioner or competent authority.