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[Cites 0, Cited by 0] [Section 27(2)] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2)(ii) in Karnataka Slum Areas (Development) Act, 1973

(ii)Where the land is transferred as provided in clause (i), such land shall vest in the local authority concerned or the Board, as the case may be, and the local authority or the Board shall,-