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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(3) in Karnataka Krishna Basin Development Authority Act, 1992

(3)After considering the cause, if any, shown by the owner of the land or the occupier or by any other person interested therein and after giving such owner, occupier or person an opportunity of being heard, the Chief Executive may pass such orders as he deems fit.