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[Cites 0, Cited by 5] [Section 29] [Entire Act]

State of Karnataka - Subsection

Section 29(4) in Karnataka Industrial Areas Development Act, 1966

(4)On receipt of a reference under sub-section (3), the Deputy Commissioner shall serve notice on the owner or occupier of such land and on all persons known or believed to be interested herein to appear before him and state their respective interests in the said land.