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State of Karnataka - Section

Section 80 in Karnataka Maritime Board Act, 2015

80. The Power of Board to compound or compromise claims.

- The Board may compound or compromise any claim or demand or any action or suit instituted by or against it for such sum of money or other compensation as it deems sufficient.Provided that no settlement shall be made under this section without the previous sanction of the Government if such settlement involves payment to the Board of a sum exceeding such amount as may be specified by the Government in this behalf.