Section 30(4) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
(4)If any family, other than the family of the landowner who entered into an agreement, is affected by the acquisition of land under this section, the State Government shall pay a lumpsum amount towards rehabilitation and resettlement if any, as prescribed in the rules made thereunder:Provided that, no agreement or the lumpsum amount towards rehabilitation and resettlement as may be prescribed, shall be abnormally at variance to the disadvantage of the landowners."
