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[Cites 0, Cited by 0] [Section 14A(28)] [Section 14A] [Entire Act]

State of Karnataka - Subsection

Section 14A(28)(b) in Karnataka Town and Country Planning Act, 1961

(b)"Deposition Amount" means the amount to be remitted by any Public Authority intending to acquire the area falling within the jurisdiction of the Local Planning Area. This amount shall be equal to the market value of the area to be acquired;