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[Cites 0, Cited by 0] [Section 123] [Entire Act]

State of Karnataka - Subsection

Section 123(2) in Karnataka Land Reforms Act, 1961

(2)Notwithstanding anything contained in the Karnataka Court Fees and Suits Valuation Act, 1958 (Karnataka Act 16 of 1958), no court fee shall be payable on every appeal treated as a writ petition by the High Court under section 17 of the Karnataka Land Reforms (Amendment) Act, 1990.