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[Cites 0, Cited by 3] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(3) in Karnataka Highways Act, 1964

(3)The Highway Authority shall also serve notice to the same effect on the occupier of such land and on all such persons known or believed to be interested therein or to be entitled to act for persons so interested, as reside or have agents authorised to receive service on their behalf within the district in which the land is situate.