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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1) in The Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972

(1)If at any time, in the opinion of the State Government any land is required for the purpose of providing house sites to the weaker sections of people who are houseless, the State Government may, by notification, give notice of its intention to acquire such land.