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State of Karnataka - Section

Section 28 in Karnataka Housing Board Act, 1962

28. Reference to Tribunal in case of dispute under section 26 or section 27.

- If t here is any dispute as to whether any compensation is payable under section 26 or section 27 or as to the amount of compensation payable under section 26 or section 27, as the case may be, the matter shall be referred to the Tribunal.