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[Cites 0, Cited by 1] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1A) in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978

(1A)After an enquiry referred to in sub-section (1) the Assistant Commissioner may, if he is satisfied that transfer of any granted land is not null and void pass an order accordingly.