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[Cites 0, Cited by 0] [Section 33(4)] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(4)(ii) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(ii)relating to an order made by the Divisional Commissioner under section 26, and in respect of which a right of appeal has been conferred by sections 29 or 30.