Section 30(2) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
(2)The State Government or its Authorised Officer shall pass an order in terms of agreement under sub-section (1) for acquisition, and the substance of the order shall be notified in the Official Gazette. On such publication of notification, the title, ownership and all interests of the landowner who enters into agreement shall vest with the State Government free from all encumbrances.
