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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(4) in The Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972

(4)On receipt of a reference under sub-section (3) the Deputy Commissioner shall serve notice on the owner or occupier of such land and on all persons known or believed to be interested therein to appear before him and state their respective interests in the said land.