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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(2) in Karnataka Highways Act, 1964

(2)All such maps shall, for the purposes of sections 49 and 50 of the Indian Registration Act, 1908, be deemed to have been and to be registered in accordance with the provisions of that Act:Provided that the maps shall be accessible to the public in the manner prescribed.