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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(1)(dd) in Karnataka Stamp Act, 1957

(dd)[ 'Deputy Commissioner' means the Chief Officer in charge of the revenue administration of a district and includes in respect of such provisions of this Act or rules made thereunder such officer in such area as the State Government may by notification in the Official Gazette specify;] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962]