Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 26] [Entire Act] State of Karnataka - Subsection Section 26(2) in Karnataka Krishna Basin Development Authority Act, 1992 (2)where the amount has been determined by agreement between the Authority and the person whose land has been acquired, it shall be paid in accordance with such agreement.
