Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 15 docs - [View All]
Indus Ind Bank Ltd., Mumbai vs Assessee on 23 November, 2012
Indusind Bank Ltd, vs Assessee on 23 November, 2012
Gopal S/O Mayappa Jadhav And ... vs The State Of Karnataka By Its ... on 11 October, 2006
Sharadamma And Ors. vs State Of Karnataka And Ors. on 15 April, 2005
B. Venkataswamy Reddy vs State Of Karnataka on 14 September, 1988

Loading...
User Queries
[Section 36] [Complete Act]
Central Government Act
Section 36(1) in The Land Acquisition Act, 1894
(1) On payment of such compensation, or on executing such agreement, or on making a reference under section 35, the collector may enter upon and take possession of the land, and use or permit the use thereof in accordance with the terms of the said notice.