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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Karnataka - Subsection

Section 30(3) in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019

(3)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908) no agreement entered under sub-section (1) shall be liable for registration under that Act.