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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(8)(d) in Karnataka Land Grabbing Prohibition Act, 2011

(d)Where it is reasonably apprehended that the trial of Civil liability of a person accused of an offence under this Act, is likely to take considerable time, it shall be competent for the Chairman to entrust the trial of the criminal liability of such offender to another bench in the interest of speedy disposal of the case.