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[Cites 0, Cited by 9] [Section 129] [Entire Act]

State of Karnataka - Subsection

Section 129(4) in Karnataka Land Revenue Act, 1964

(4)The objections entered in the Register of Disputed Cases and such other objections as may be made during the enquiry shall be enquired into and disposed of by such officer and in such manner as may be prescribed. Orders disposing of such objections shall be recorded in the Register of Mutations by such officer.