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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(4)(ii) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(ii)relating to an order made by the Divisional Commissioner under section 27, and in respect of which a right of appeal has been conferred by section 30 or 31.