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State of Karnataka - Section

Section 121 in Karnataka Land Reforms Act, 1961

121. Orders in appeal.—

(1)The Karnataka Appellate Tribunal or the Assistant Commissioner in appeal may confirm, modify or rescind the order in appeal or its execution or may pass such other order as may seem legal and just in accordance with the provisions of this Act.
(2)The orders of the Karnataka Appellate Tribunal in appeal shall be executed in the same manner provided for the execution of orders under section 116.