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[Cites 0, Cited by 0] [Section 19A] [Entire Act]

State of Karnataka - Subsection

Section 19A(2) in Karnataka Highways Act, 1964

(2)To facilitate or secure such construction, development and maintenance, the agreement may, subject to such terms and conditions as may be prescribed, provide for the transfer of any land belonging to or to be acquired by the State Government under this Act or any other Act, for the time being in force, to such person or persons by way of lease or otherwise during the period of such agreement.