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[Cites 0, Cited by 2] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(4) in Karnataka Land Reforms Act, 1961

(4)If the person concerned does not file such statement within the prescribed period, the Tribunal may itself select the land which shall be surrendered by the person concerned, and pass an order to that effect; and thereupon the said land shall be deemed to have been surrendered by such person.