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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2)(e) in Karnataka Land Revenue Act, 1964

(e)claims against the Government,-
(i)to be entered in the revenue survey or settlement records or any land record as liable for the revenue or as superior holder, inferior holder, occupant, mortgagee, landlord or tenant;
(ii)to have any entry made in any record of a revenue survey or settlement, or
(iii)to have any such entry either omitted or amended;