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[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(3)(iv) in Karnataka Conduct of Government Litigation Rules, 1985

(iv)false allegation of filing application under section 18(1) before the Land Acquisition Officer and the Land Acquisition Officer making a reference under section 18(1) have been made in the application under section 18(3).