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[Cites 0, Cited by 7] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(2) in Karnataka Land Reforms Act, 1961

(2)The Tribunal shall serve on every person who is liable to surrender land under sub-section (1), a notice specifying therein the extent of land which he should surrender, and requiring him to file a statement in such manner and within such period as may be prescribed specifying therein the land which he proposes to surrender.