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[Cites 0, Cited by 0] [Section 186(1)] [Section 186] [Entire Act]

State of Karnataka - Subsection

Section 186(1)(b) in Karnataka Land Revenue Act, 1964

(b)if the said superior holder shall be willing to pay the balance, if any, still due by him, and pays such balance within such period as the Deputy Commissioner may specify in this behalf.