Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(v) in Karnataka Krishna Basin Development Authority Act, 1992

(v)to undertake rehabilitation and re-location and resettlement of the population displaced by the dams, acquisition of land for reservoirs, canals and roads and protection of water sheds;