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] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(4) in Karnataka Krishna Basin Development Authority Act, 1992

(4)After orders are passed under sub-section (3), where the Chief Executive is satisfied that any land should be acquired for the purpose specified in the notice issued under sub-section (1), a declaration shall, by notification be made to that effect.