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[Cites 0, Cited by 0] [Section 468B(1)] [Section 468B] [Entire Act]

State of Karnataka - Subsection

Section 468B(1)(ii) in Karnataka Municipal Corporations Act, 1976

(ii)if in consequence of the requisitioning of premises, the person interested is compelled to change his residence or place of business, the reasonable expenses, if any, incidental to such change: