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[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(2) in Karnataka Ground Water (Regulation for Protection of Sources of Drinking Water) Act, 1999

(2)The Appropriate Authority may, on making such inquiry and requiring the owner to produce such evidence as it may deem necessary, make an order for payment of compensation to the owner at the market price, determined in accordance with the provisions of the Land Acquisition Act, 1894.