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State of Karnataka - Section

Section 59 in Karnataka Land Revenue Act, 1964

59. Orders not reversible by reason of error or irregularity not occasioning failure of justice.

- No order passed by a Revenue Officer shall be reversed or altered in appeal or revision on account of an error, omission, or irregularity in the summons, notice, proclamation, warrant or order or any other proceedings under this Act, unless such error, omission or irregularity has, in fact, occasioned a failure of justice.