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

State of Karnataka - Subsection

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

(c)if such an order is passed by the [Joint Director of Land Records or Joint Director for Settlement] [Substituted by Act 21 of 2003 w.e.f. 26.5.2003.] or by the [Director of Survey] [Substituted by Act 33 of 1975 w.e.f. 10.7.1975.], Settlement and Land Records to the Tribunal.