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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1)(a) in Karnataka Village Offices Abolition Act, 1961

(a)where the full or a portion of the assessment of the land granted or continued in respect of or annexed to, any village office by the State was assigned towards the emoluments of the holder of such officer, six times the amount equal to the difference between the amount of such assessment or portion and the amount of quit rent or jodi, if any payable to the State Government by the holder;