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[Cites 0, Cited by 8] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(2) in Karnataka Housing Board Act, 1962

(2)The Board may take steps for compulsory acquisition of any land or any interest therein through the State Government required for the execution of a housing scheme or land development scheme in accordance with the procedure provided in the Right to fair compensation and transparency in land acquisition, rehabilitation and resettlement Act, 2013 (Central Act 30 of 2013).