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

State of Karnataka - Subsection

Section 25(2) in Karnataka Krishna Basin Development Authority Act, 1992

(2)Such notice shall require the owner or where the owner is not the occupier the occupier of the land and on all such persons known or believed to be interested therein to show cause, within thirty days from the date of service of the notice, why the land should not be acquired.