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[Cites 0, Cited by 2] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(4) in Karnataka Housing Board Act, 1962

(4)For the purpose of this Act and, [the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013 (Central Act 30 of 2013)"] [Substituted by Act 24 of 2016 w.e.f. 28.07.2016.] the Board shall be deemed to be a local authority.