Section 7 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
7. Insertion of new Section 31-A.
- In the principal Act, after Section 31, the following section shall be inserted, namely, -"31-A. Payment of Lumpsum amount by State Government. - Notwithstanding anything contained in this Act, whenever the land is to be acquired for any projects as notified in Section 10-A, it shall be competent for the State Government to pay such lumpsum amount as may be prescribed in the rules in lieu of Rehabilitation and Resettlement:Provided that the payment of such lumpsum amount in lieu of Rehabilitation and Resettlement as may be prescribed, shall not be abnormally at variance to the disadvantage of the affected families."
