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

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State of Karnataka - Subsection

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

(b)In cases where the claimant approaches the court under Section 18(3) of the Land Acquisition Act, it shall be the responsibility of the Land Acquisition Officer and the Law Officer to verify whether such an application is maintainable, whether the allegation made therein are correct. Whether he had filed an application under sub-section (1) of section 18 within the period of limitation and to file necessary objections and produce all relevant evidence before the court. Objection statement indicating all relevant details shall be filed in such a case.

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State of Karnataka - Subsection

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