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[Cites 0, Cited by 3] [Section 18] [Entire Act]

State of Karnataka - Subsection

Section 18(1) in Karnataka Improvement Boards Act, 1976

(1)Upon sanction of the scheme, the Government shall publish in the official Gazette a declaration stating the fact of such sanction and that the land proposed to be acquired by the Board for the purposes of the scheme is required for a public purpose.