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[Cites 0, Cited by 1] [Section 17] [Entire Act]

State of Karnataka - Subsection

Section 17(2) in Karnataka Land Revenue Act, 1964

(2)The Village Accountant shall keep all such registers, accounts and other records as may be prescribed under sub-section (1) and he shall, whenever called upon by any superior revenue officer of the taluk or district, prepare all records connected with the affairs of the village, which are required either for the use of the Central or the State Government or the public, such as notices, reports, mahazars and depositions.