Section 25 in Karnataka Krishna Basin Development Authority Act, 1992
25. Land Acquisition.
(1)If at any time, in the opinion of the Chief Executive any land is required for the purpose of this Act, the Chief Executive may give notice of his intention to acquire such land.(2)Such notice shall require the owner or where the owner is not the occupier the occupier of the land and on all such persons known or believed to be interested therein to show cause, within thirty days from the date of service of the notice, why the land should not be acquired.(3)After considering the cause, if any, shown by the owner of the land or the occupier or by any other person interested therein and after giving such owner, occupier or person an opportunity of being heard, the Chief Executive may pass such orders as he deems fit.(4)After orders are passed under sub-section (3), where the Chief Executive is satisfied that any land should be acquired for the purpose specified in the notice issued under sub-section (1), a declaration shall, by notification be made to that effect.(5)On the publication of the notification under sub-section (4) on the notice board of the Authority, and through local newspapers both in Kannada and English, the land shall vest absolutely in the Authority free from all encumbrances.(6)Where any land is vested in the Authority under sub-section (5) the Chief Executive may by notice in writing order any person who may be in possession of the land to surrender or deliver possession thereof to the Authority or any person duly authorised by it in this behalf within thirty days of the service of the notice.(7)If any person refuses or fails to comply with an order made under sub-section (6) the Chief Executive or any officer authorised by him in this behalf, may take possession of the land and may for that purpose use such force as may be necessary.
