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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(2) in Karnataka Land Grant Rules, 1969

(2)Such lists in so far as they relate to all the villages in a taluk shall be notified in the Taluk Office and so far as they relate to each village shall be notified in the Chavadi of the Village and the Office of the [Grama Panchayat] [Substituted for the words 'Village Panchayat' by Notification No. RD 59 LGP 99, dated 22-1-1999, w.e.f. 24-1-2000.]. The list relating to each village shall be available for inspection with the concerned Village Accountant.