Section 29 in Karnataka Krishna Basin Development Authority Act, 1992
29. Exercise of power under Land Acquisition Act.
- Notwithstanding anything in the Land Acquisition Act, 1894,-(i)the power of the State Government in relation to acquisition of land under this Act, shall be exercised by the Chief Executive; and(ii)the Authority shall appoint a Special Land Acquisition officer for the purposes of this Act, who shall exercise all the powers conferred on the Deputy Commissioner under the Land Acquisition Act, 1894.
