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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(7) in The Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972

(7)If any person refuses or fails to comply with an order made under sub-section (6), the State Government or any officer authorised by the State Government in this behalf may take possession of the land and may for that purpose use such force as may be necessary.