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[Cites 0, Cited by 0] [Section 269] [Entire Act]

State of Karnataka - Subsection

Section 269(2) in Karnataka Municipal Corporations Act, 1976

(2)In determining such compensation, allowance shall be made for any benefit accruing to the same premises or any adjacent premises belonging to the same owner from the construction or improvement of any other public street, at or about the same time that the public street, on account of which the compensation is paid, is closed.