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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(iii) in Karnataka Conduct of Government Litigation Rules, 1985

(iii)bogus or forged receipts said to have been given by the Land Acquisition Officer for having received application under section 18(1) have been filed into the court.