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[Cites 0, Cited by 5] [Section 50(1)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1)(b) in Karnataka Land Revenue Act, 1964

(b)[ if such an order is passed by the Deputy Commissioner, to the Tribunal; [Substituted by Act 33 of 1975 w.e.f. 10.7.1975.]