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[Cites 0, Cited by 1] [Section 23(1)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1)(b) in Karnataka Land Revenue Act, 1964

(b)issue a search warrant for the purpose of recovering public papers or other property of the State Government, and exercise all such powers with respect thereto as may be lawfully exercised by a Magistrate under the provisions of Chapter VII of the Code of Criminal Procedure, 1898.