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 10] [Entire Act] State of Karnataka - Subsection Section 10(a) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019 (a)such projects vital to national security or defence of India and every part thereof, including preparation for defence or defence production;
