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[Cites 0, Cited by 0] [Section 37(1)] [Section 37] [Entire Act]

State of Karnataka - Subsection

Section 37(1)(b) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(b)offers resistance or obstruction to the Deputy Commissioner taking charge or possession of any property which is vested in the State Government under this Act; or