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

State of Karnataka - Subsection

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

(a)Whenever an application requesting the Land Acquisition Officer to make a reference to the Civil Court under section 18(1) of the Act is received, it shall be his duty to examine as to whether such application is filed within time and is maintainable and to pass orders thereon as expeditiously as possible.