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[Cites 0, Cited by 4] [Section 49] [Entire Act]

State of Karnataka - Subsection

Section 49(e) in Karnataka Land Revenue Act, 1964

(e)if such an order is passed by a [Survey Officer below the rank of an Assistant Director of Land Records or Assistant Director for Settlement, to the Assistant Director of Land Records or Assistant Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.], as the case may be;