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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(ii) in Karnataka Highways Act, 1964

(ii)if compensation in respect of the same restrictions imposed under this Act or substantially similar restrictions in force under any other law has already been paid in respect of the land to the claimant or to any predecessor in interest of the claimant.