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[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2)(b) in Karnataka Command Areas Development Act, 1980

(b)subject to such rules as may be prescribed the proportionate cost of works including survey, supervision, and any other amount as may be certified by the Authority shall be a charge on the land and provisions of sub-section (3) of section 20 shall mutatis mutandis apply for recovery thereof.