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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Karnataka - Subsection

Section 22(3) in The Karnataka Tank Conservation and Development Authority Act, 2014

(3)Any crop including trees raised in the tank land and any buildings or other construction erected thereon by the unauthorized occupant shall also, if not removed by him within thirty days of the order of eviction passed in sub section (1), be liable to forfeiture or to summary removal.