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[Cites 0, Cited by 0] [Section 115] [Entire Act]

State of Karnataka - Subsection

Section 115(1) in Karnataka Land Reforms Act, 1961

(1)The Court shall exercise the powers, and shall as far as possible follow the procedure of a Court of Small Causes as provided in the law for the time being in force relating to the powers and procedure of such court, in making enquiries, recording of evidence and of decisions at such enquiries.