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[Cites 0, Cited by 1] [Section 91] [Entire Act]

State of Karnataka - Subsection

Section 91(1) in Karnataka Land Reforms Act, 1961

(1)After making such enquiry as may be prescribed, the Registrar shall, unless he is satisfied that it is not in the best interests of all concerned to do so, register the Co-operative Farm under the Karnataka Co-operative Societies Act, 1959, and grant a certificate of registration.