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State of Karnataka - Section

Section 111 in Karnataka Forest Act, 1963

111. Land required under this Act to be deemed to be needed for a public purpose under the Land Acquisition Act.

- Whenever it appears to the State Government that any land is required for any of the purposes of this Act, such land shall be deemed to be needed for a public purpose within the meaning of section 4 of the Land Acquisition Act, 1894.