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[Cites 0, Cited by 0] [Section 22A(1)] [Section 22A] [Entire Act]

State of Karnataka - Subsection

Section 22A(1)(b) in Karnataka Khadi and Village Industries Act, 1956

(b)by destraint and sale of the movable and immovable property of such person by any Officer authorised under the Karnataka Land Revenue Act 1964 and rules made thereunder.]