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[Cites 0, Cited by 0] [Section 36(3)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(3)(b) in Karnataka Maritime Board Act, 2015

(b)the amount of compensation shall be calculated with reference to the cost of construction of such dock, berth, wharf, quay, stage, jetty, pier or place of anchorage;