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[Cites 0, Cited by 1] [Section 55] [Entire Act]

State of Karnataka - Subsection

Section 55(2) in Karnataka Land Reforms Act, 1961

(2)The Tahsildar shall forward a copy of the certificate issued under sub-section (1) to the concerned Sub-Registrar who shall, notwithstanding anything contained in the Registration Act, 1908 (Central Act 16 of 1908) or any other law, register the same.