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[Cites 0, Cited by 8] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(3) in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978

(3)The provisions of sub-sections (1) and (2) shall apply also to the sale of any land in execution of a decree or order of a civil court or of any award or order of any other authority.