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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(5) in Karnataka Conduct of Government Litigation Rules, 1985

(5)Whenever a certified copy of the judgment, decree and award passed by the court is forwarded to [the Legal Cell] [Substituted by notification No. LAW 266 LAM 96, Dated: 1.1.1998], a certified copy of the award passed by the Land Acquisition Officer in the case shall also be sent.