Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Karnataka - Section

Section 28 in Karnataka Krishna Basin Development Authority Act, 1992

28. Compulsory acquisition of land for the Authority.

- Any land required by the Authority for carrying out its functions under this Act shall be deemed to be needed for a public purpose and such land shall be acquired for the Authority as if the provisions of Part VII of the Land Acquisition Act, 1894 were applicable to it.