Section 73(1)(c) in Karnataka Highways Act, 1964

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State of Karnataka - Subsection

Section 73(1)(c) in Karnataka Highways Act, 1964

(c)any land belonging to a railway administration or belonging to or used by a person holding a license or sanction for the generation, transformation or distribution of electricity under the Indian Electricity Act, 1910, when such land is held or used by the Railway administration or such person, as the case may be, for the purpose of its railway or for generation, transformation or distribution of electricity, except in so far as they may consent thereto; or

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State of Karnataka - Subsection

Section 73(1)(c) in Karnataka Highways Act, 1964