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[Cites 0, Cited by 2] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1) in Karnataka Stamp Act, 1957

(1)The powers exercisable by a [Deputy Commissioner] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] under [any provision of this Act or any rule or order made thereunder] [Substituted by Act 29 of 1962 w.e.f. 1.10.1962] shall in all cases be subject to the control of the Chief Controlling Revenue Authority.