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[Cites 0, Cited by 0] [Section 34(4)] [Section 34] [Entire Act]

State of Karnataka - Subsection

Section 34(4)(ii) in The Karnataka Certain Inams Abolition Act, 1977

(ii)relating to an order made by the Divisional Commissioner under section 27 in respect of which a right of appeal has been conferred by section 29 or 30.