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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Karnataka - Subsection

Section 20(3) in Karnataka Command Areas Development Act, 1980

(3)The amount to be recovered from each ineligible person shall be the entire cost of work as determined under sub-section (1), and the same shall be recovered with interest at such rate and in such annual installments as may be fixed by the Authority and if not recovered in the usual course, shall be recovered as arrears of land revenue.