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[Cites 0, Cited by 0] [Section 94A(4)] [Section 94A] [Entire Act]

State of Karnataka - Subsection

Section 94A(4)(f) in Karnataka Land Revenue Act, 1964

(f)is falling within the Land proposed for acquisition or is required for any proposed project of the state Government or any local authority, statutory or non-statutory body of the State Government.]