Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(1)(iii) in Karnataka Slum Areas (Development) Act, 1973

(iii)the notice given under sub-section (1) of section 9 of the said Act, were a notice to show cause against the acquisition of the land served by the Government under the proviso to section 17 of this Act.