Section 4 in Right To Fair Compensation and Transparency In Land Acquisition, Rehabilitation and Resettlement (Karnataka Amendment) Act, 2019
4. Insertion of new Section 23-A.
- In the principal Act, after Section 23, the following section shall be inserted, namely, -"23-A. Award of Deputy Commissioner without enquiry in case of agreement of interested persons. -(1) Notwithstanding anything contained in Section 23, if at any stage of the proceedings, the Deputy Commissioner is satisfied that all the persons interested in the land who appeared before him have agreed in writing on the matters to be included in the award of the Deputy Commissioner in the form prescribed by rules made by the State Government, he may, without making further enquiry, make an award according to the terms of such agreement.(2)The determination of compensation for any land under sub-section (1) shall not in any way affect the determination of compensation in respect of other land in the same locality or elsewhere in accordance with the other provisions of this Act.(3)Notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908), no agreement made under sub-section (1) shall be liable to registration under that Act."
