Section 72(1) in Karnataka Town and Country Planning Act, 1961
(1)[ the market value.- [Substituted by Act 14 of 1964 w.e.f. 26.03.1964 and again substituted by Act 1 of 2005 w.e.f. 14.02.2005](i)in case of acquisition of the designated land referred to in subsection (2) of section 69 of the Karnataka Town and Country Planning Act, 1961 (hereinafter in this section referred to as the said Act), on the date the Master Plan is published under subsection (4) of section 13 of the said Act; and(ii)in the case of acquisition of any land included in a town planning scheme under the said Act, on the date on which such scheme comes into force under sub-section (2) of section 45 of the said Act:]
