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[Cites 0, Cited by 0] [Section 133(1)] [Section 133] [Entire Act]

State of Karnataka - Subsection

Section 133(1)(iv) in Karnataka Land Reforms Act, 1961

(iv)the Tribunal shall decide the question referred to it under clause (i) and communicate its decision to such Court, officer or Authority. The decision of the Tribunal shall be final.