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[Cites 0, Cited by 2] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(1) in Karnataka Highways Act, 1964

(1)Any person aggrieved by the award of the Highway Authority or the officer authorised under section 28 may, by written application to the Highway Authority or such officer, require that the matter be referred to the Court of the Civil Judge within the limits of whose jurisdiction the land in relation to which the award is made is situate.