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State of Karnataka - Section

Section 52 in Karnataka Land Reforms Act, 1961

52. Payment of compensation to be full discharge.—

The payment of the amount or the value of encumbrance, maintenance or alimony to the land-owner, landlord, or intermediary or other persons entitled thereto in the manner prescribed by or under this Act shall be a full discharge of the liability for payment of compensation and no further claims for payment of the amount shall lie against the State Government or any other person.