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[Cites 0, Cited by 0] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(7) in Karnataka Krishna Basin Development Authority Act, 1992

(7)Every award passed by the special Court may be enforced by it in any manner as if it were an award made by a Court under the Land Acquisition Act, 1894, and for this purpose the provisions of Part V of the Land Acquisition Act, 1894 shall apply to all proceedings before the Special Court.