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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(2)(xxix) in Karnataka Land Reforms Act, 1961

(xxix)the returns to be furnished by the Deputy Commissioner and other officers entrusted with powers or functions under this Act, the forms in which books, entries and accounts shall be kept by the Deputy Commissioner and such other officers;