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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019

(3)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908), no agreement made under sub-section (1) shall be liable to registration under that Act."