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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(vii) in Karnataka Krishna Basin Development Authority Act, 1992

(vii)to compound or compromise any claim or demand arising out of any contract entered into by it under this Act or any action or suit instituted by or against it for such money or other compensation as it shall deem sufficient.