Section 36(2) in Karnataka Urban Development Authorities Act, 1987
(2)For the purpose of [sub-section (2) of section 95 of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013] [Substituted by Act 51 of 2017 w.e..f 18-12-2017.], the Authority shall be deemed to be the local authority concerned.
