Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(7) in Karnataka Krishna Basin Development Authority Act, 1992

(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.