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State of Karnataka - Section

Section 93 in Karnataka Land Reforms Act, 1961

93. Consequences of registration.—

When a certificate of registration in respect of any Co-operative Farm has been granted as provided in section 91, the provisions of the Karnataka Co-operative Societies Act, 1959, and the rules made thereunder shall, so far as they are not inconsistent with the provisions of this Act or of the rules made thereunder, be applicable thereto.