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State of Karnataka - Section

Section 31 in Karnataka Highways Act, 1964

31. Compensation for diversion of access not to exceed cost of alternative access.

- Where the right of access to a highway has been destroyed as a result of the diversion or closure thereof and an alternative access has been given, the amount of compensation shall in no case exceed the cost of laying a new means of access from the property of the claimant to such alternative route.