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[Cites 0, Cited by 4] [Section 61(2)] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2)(h) in Karnataka Land Revenue Act, 1964

(h)claims regarding boundaries fixed under this Act or under any other law for the time being in force, or to set aside any order passed by a competent officer under any such law with regard to boundary marks or survey marks: