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[Cites 0, Cited by 0] [Section 31(3)] [Section 31] [Entire Act]

State of Karnataka - Subsection

Section 31(3)(a) in The Karnataka Public Libraries Act, 1965

(a)until the revision settlement of land revenue under Chapter X of the Karnataka Land Revenue Act, 1964, the land revenue determined on the basis of the average land revenue collection of the district for a period of three years preceding the date of such determination;