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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2B) in Karnataka Land Reforms Act, 1961

(2B)The Deputy Commissioner or the authorised officer shall forward a copy of the order granting land under this section to the concerned SubRegistrar who shall, notwithstanding anything in the Registration Act, 1908 (Central Act 16 of 1908) or any other law, register the same.