Section 72(1) in Karnataka Slum Areas (Development) Act, 1973
(1)The provisions of this Act shall apply also to any case or cases in which the proceedings have been started before the commencement of this Act for the acquisition of any land in a slum area under the Land Acquisition Act, 1894 (Central Act I of 1894) (hereinafter in this section referred to as the said Act), but no award has been made by the Deputy Commissioner under section 11 of the said Act before such commencement, as if,-(i)the notification published under sub-section (1) of section 4 of the said Act, or(ii)the declaration made under section 6 of the said Act, or(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served by the Government under the proviso to section 17 of this Act.
