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[Cites 0, Cited by 0] [Section 35(4)] [Section 35] [Entire Act]

State of Karnataka - Subsection

Section 35(4)(i) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(i)connected with any matter which has to be decided by the Deputy Commissioner under sections 10, 12, 17 and 23 of this Act; or