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[Cites 0, Cited by 15] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(1) in Karnataka Land Reforms Act, 1961

(1)On receipt of the final orders passed under sub-section (4) or sub-section (5) of section 48A, subject to such rules as may be prescribed, the Tahsildar shall issue a certificate that the tenant has been registered as an occupant. The certificate shall be conclusive evidence of such registration.