Section 26 in Karnataka Krishna Basin Development Authority Act, 1992
26. Amount Payable.
(1)Where any land is acquired by the Authority under this Act, the Chief Executive shall pay for such acquisition an amount in accordance with the provisions of this section.(2)where the amount has been determined by agreement between the Authority and the person whose land has been acquired, it shall be paid in accordance with such agreement.(3)Where no such agreement can be reached, the Chief Executive shall refer the case to the Special land Acquisition officer for determination of the amount to be paid on such acquisition as also the person or persons to whom such amount shall be paid.(4)For the purpose of determination of the amount and person or persons to whom such amount shall be paid the Special Land Acquisition officer shall serve notice on the owner or occupier of such land and on all persons known or believed to be interested therein to appear before him and state their respective interests in the said land.
