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State of Karnataka - Section

Section 138 in Karnataka Land Reforms Act, 1961

138. Act to prevail over other enactments.—

This Act and any rule, order or notification made or issued thereunder shall have effect notwithstanding anything inconsistent therewith contained in any other enactment with respect to matters enumerated in List II and List III of the Seventh Schedule to the Constitution of India or in any instrument having effect by virtue of any such other enactment.