Section 30 in Karnataka Industrial Areas Development Act, 1966
30. Application of Central Act 1 of 1894.
- The provisions of the Land Acquisition Act, 1894 (Central Act 1 of 1894) shall mutatis mutandis apply in respect of the enquiry and award by the Deputy Commissioner, the reference to Court, the apportionment of compensation and the payment of compensation, in respect of lands acquired under this Chapter.
