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[Cites 0, Cited by 5] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(1) in Karnataka Highways Act, 1964

(1)The Highway Authority shall then cause a public notice to be given at convenient places on or near such land stating that the State Government intends to take possession of the land, or as the case may be, to extinguish any right or interest in the land and that claims to compensation for all interest in such land, or any right or interest in land to be extinguished may be made to such officer as the Highway Authority may designate.