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[Cites 0, Cited by 1] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(4) in Karnataka Town and Country Planning Act, 1961

(4)The compulsory acquisition of the interest of the owner of a land under this section shall be deemed to be acquisition of land needed for a public purpose within the meaning of the Land Acquisition Act, 1894 (Central Act I of 1894).