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[Cites 0, Cited by 1] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1) in Karnataka Land Revenue Act, 1964

(1)Whenever the State Government considers that for any purpose it is expedient to appoint a Special Deputy Commissioner for any district, it may, by notification, appoint a Special Deputy Commissioner for such district, for such purpose and for such period as may be specified in such notification.