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

State of Karnataka - Subsection

Section 5(1) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019

(1)in the existing proviso for the words "where an award has been made", the words "where the said award has been made five years or more prior to the commencement of this Act" shall be substituted; and