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[Cites 0, Cited by 1] [Section 90A(2)] [Section 90A] [Entire Act]

State of Karnataka - Subsection

Section 90A(2)(d) in Karnataka Land Revenue Act, 1964

(d)the applicant shall pay to the neighbouring holder,-
(i)such compensation for any damage caused to such land by reason of the construction of the water course injuriously affecting such land; and
(ii)such annual rent;