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2015 (4) AKR 730
Karnataka High Court
Hon'ble Judge(s): Subhro Kamal Mukherjee, B. V. Nagarathna , JJ

( A ) Karnataka Industrial Area Development Board Act (18 of 1966) S. 29 (2) — Consent award — Landowner accepting compensation without any protest — Estopped from pleading that he received meagre amount as compared to compensation awarded to other land owner — Consent award cannot be reopened. Evidence Act (1 of 1872), S. 115. (Paras9)

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