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 32(1)] [Section 32] [Entire Act]

State of Karnataka - Subsection

Section 32(1)(a) in Karnataka Krishna Basin Development Authority Act, 1992

(a)to adjudicate the scheduled disputes including references under section 18 and section 30 of the Land Acquisition Act, 1894 read with section 27 of this Act, specified in Schedule-I; and