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[Cites 0, Cited by 0] [Section 1(3)] [Section 1] [Entire Act]

State of Karnataka - Subsection

Section 1(3)(b) in Karnataka Conduct of Government Litigation Rules, 1985

(b)Nothing in these rules shall apply to writ petitions and proceedings arising therefrom relating to applications seeking conferment of occupancy rights under the Karnataka Land Reforms Act and determination of surplus land under the said Act.