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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Karnataka - Subsection

Section 26(1) in Karnataka Slum Areas (Development) Act, 1973

(1)The prescribed authority may, for the purpose of carrying out the provisions of sections 20,22, 23 and 24 by order require any person to furnish such information in his possession relating to any land which is acquired under this Act as may be specified in such order.