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[Cites 0, Cited by 0] [Section 131C] [Entire Act]

State of Karnataka - Subsection

Section 131C(6) in Karnataka Agricultural Produce Marketing Act 1966

(6)The decision of the authority under sub-section (4) and decision in appeal under sub-section (5) shall have the force of a decree of the civil court and shall be enforceable as such and decretal amount shall be recovered as arrears of land revenue.