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[Cites 0, Cited by 0] [Section 112] [Entire Act]

State of Karnataka - Subsection

Section 112(bb) in Karnataka Land Reforms Act, 1961

(bb)to decide whether the land in respect of which an application under section 48A is made or in respect of which any question of tenancy is raised or involved, is or is not agricultural land; (bbb) to decide questions referred to it under section 133;