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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(5) in Karnataka Krishna Basin Development Authority Act, 1992

(5)On the publication of the notification under sub-section (4) on the notice board of the Authority, and through local newspapers both in Kannada and English, the land shall vest absolutely in the Authority free from all encumbrances.