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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in Karnataka Ancient and Historical Monuments and Archeological Sites and Remains Act, 1961

(2)In the case of village property, the village officer or any other person exercising powers of management over such property may exercise the powers conferred upon an owner by section 6.