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State of Karnataka - Section

Section 33 in Karnataka Highways Act, 1964

33. No compensation for unauthorised erections.

- If any person has un-authorisedly erected, re-erected, added or altered a building on any land which is acquired for the purpose of a highway, then any increase in the value of the land for such erection, re-erection, addition or alteration shall not be taken into account in estimating the value of the land.