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[Cites 0, Cited by 0] [Section 272(1)] [Section 272] [Entire Act]

State of Karnataka - Subsection

Section 272(1)(ii) in Karnataka Panchayat Raj Act, 1993

(ii)if in consequence of the requisitioning of premises, the person interested is compelled to change his residence or place of business the reasonable expenses, if any, incidental to such change: