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[Cites 0, Cited by 0] [Section 9(2)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2)(i) in Karnataka Village Offices Abolition Act, 1961

(i)As soon as may be after the commencement of the Karnataka Village Offices Abolition (Amendment) Act, 1967, the Deputy Commissioner shall determine in accordance with such of the provisions of sub--section (1) as may be applicable to any holder of a village office, the amount payable in respect of the office which has been abolished.