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State of Karnataka - Section

Section 113 in Karnataka Land Reforms Act, 1961

113. Application of the Code of Civil Procedure.—

(1)Save as otherwise expressly provided in this Act, the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) shall be applicable in respect of all applications and proceedings under this Act before the court.
(2)Deleted;
(3)Deleted;