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[Cites 0, Cited by 0] [Section 81A] [Entire Act]

State of Karnataka - Subsection

Section 81A(3) in Karnataka Land Reforms Act, 1961

(3)On receipt of the copy of the declaration under sub-section (2), the prescribed officer may obtain such information as may be necessary and take such action as he deems fit in accordance with the provisions of this Act, and in accordance with such rules as may be made in this behalf.