Section 36(1) in Karnataka Urban Development Authorities Act, 1987
(1)The Acquisition of land under this Act otherwise than by agreement within or without the urban area shall be regulated by the provisions, so far as they are applicable, [of the Right to Fair Compensation and Transparency in Land Acquisition, Rehabilitation and Resettlement Act, 2013.] [Substituted by Act 51 of 2017 w.e.f. 18-12-2017.]
