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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019

(2)The determination of compensation for any land under sub-section (1) shall not in any way affect the determination of compensation in respect of other land in the same locality or elsewhere in accordance with the other provisions of this Act.