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[Cites 0, Cited by 0] [Section 94A] [Entire Act]

State of Karnataka - Subsection

Section 94A(1) in Karnataka Land Revenue Act, 1964

(1)Subject to such rules as may be prescribed, the State Government shall, by notification, constitute for each taluk a committee consisting of such number of members [not exceeding five] of whom one shall be a member of Legislative Assembly for the purpose of grant of land under sub-section (4).