KARNATAKA ACQUISITION OF LANDS FOR GRANT OF HOUSE SITES ACT, 1972
An Act to provide for acquisition of lands for granting house sites to weaker sections of the people in the State.
- Act number
- Act 18 of 1973
- Year
- 1973
- Enacted on
- 18-07-1973
- In force from
- 23-07-1973
- Jurisdiction
- Karnataka State Act
- Subjects
- Land And Property, Social Welfare, Housing And Urban Development
Read the full text of KARNATAKA ACQUISITION OF LANDS FOR GRANT OF HOUSE SITES ACT, 1972 section by section on LawLens.
Official source: India Code