Section 16(1) in Karnataka Conduct of Government Litigation Rules, 1985
(1)Whenever a reference is made to a court under any law providing for acquisition of land by the Government, the Land Acquisition Officer concerned may authorise the Law Officer concerned to conduct the case on behalf of the Land Acquisition Officer without making a reference to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998]. The Land Acquisition Officer shall maintain a register of references made under sub-section (1) or sub-section (3) of Section 18 indicating the names of parties, description of the land acquired, the claim made by the petitioner and such other particulars as may be specified by the Government or required by the rules.
