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

State of Karnataka - Subsection

Section 25(6) in Karnataka Krishna Basin Development Authority Act, 1992

(6)Where any land is vested in the Authority under sub-section (5) the Chief Executive may by notice in writing order any person who may be in possession of the land to surrender or deliver possession thereof to the Authority or any person duly authorised by it in this behalf within thirty days of the service of the notice.