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State of Karnataka - Section

Section 20 in Karnataka Land Revenue Act, 1964

20. Combination of offices.

- It shall be lawful for the State Government to appoint one and the same person, being otherwise competent according to law, to any two or more of the offices provided for in this Chapter or to confer upon an officer of one denomination all or any of the powers or duties of any other officer or officers within certain local limits or otherwise as may seem expedient.