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[Cites 0, Cited by 0] [Section 271] [Entire Act]

State of Karnataka - Subsection

Section 271(2) in Karnataka Panchayat Raj Act, 1993

(2)The requisitioning shall be effected by an order in writing addressed to the person deemed by the requisitioning authority to be the owner or person in possession of the property, and such order shall be served in the manner prescribed on the person to whom it is addressed.