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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Karnataka - Subsection

Section 36(2)(b) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(b)the procedure to be followed by the Deputy Commissioner and the officers or authorities appointed or having jurisdiction under this Act;