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[Cites 0, Cited by 8] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in Karnataka Land Grabbing Prohibition Act, 2011

(1)The Government may, for the purpose of providing speedy enquiry into any alleged act of land grabbing, and trial of cases in respect of the ownership and title to, or lawful possession of, the land grabbed and those offences specified in Chapter XIV-A of the Karnataka Land Revenue Act, 1964, by notification, constitute a Special Court.