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[Cites 0, Cited by 2] [Section 132] [Entire Act]

State of Karnataka - Subsection

Section 132(1) in Karnataka Land Revenue Act, 1964

(1)The plaintiff or applicant in every suit or application, as hereinafter defined relating to land situated in any area to which this Chapter applies, shall annex to the plaint or application, a certified copy of any entry in the Record of Rights or Register of Mutations relevant to such land.