Section 43(2)(iv) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 43(2)(iv) in The Karnataka Souharda Sahakari Act, 1997

(iv)Where a claim or an objection is preferred, the party against whom an order is made, may within a period of one year from the date of such order, institute a suit in a civil court to establish the right which he claims to the property in dispute; but subject to the result of such suit, if any, the order of the Registrar or the authorised person shall be conclusive.

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State of Karnataka - Subsection

Section 43(2)(iv) in The Karnataka Souharda Sahakari Act, 1997