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[Cites 0, Cited by 0] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(1) in The Karnataka Treasure Trove Act, 1962

(1)Within thirty days from the date of an order under section 12, a person claiming any right referred to therein, may institute a suit in the Civil Court to obtain a decree declaring his right; and in every such suit, the finder of the treasure and all persons disputing such claim before the Deputy Commissioner shall be made defendants.