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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(5) in Karnataka Command Areas Development Act, 1980

(5)Holder of any land included in the approved scheme for comprehensive land development may deposit with the Authority the amount required for such land development as determined by the Authority and the Authority shall carryout the land development under the scheme by itself or through an agency decided by the Authority.