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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(c) in Karnataka Conduct of Government Litigation Rules, 1985

(c)Where application under section 18(3) have been made either without there being valid application to Land Acquisition Officer under section 18(1) or with forged, anti dated, bogus non-existing references under section 18(1) of the Act it shall be the duty of the Land Acquisition Officer and the Law Officer to bring all those factors to the notice of the court. The Land Acquisition Officer shall assist the court in all respects to give effect to the circular issued by the High Court which is enclosed to these rules as Annexure. The Law Officer shall insist the court to take action as indicated in that circular.