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[Cites 0, Cited by 0] [Section 125] [Entire Act]

State of Karnataka - Subsection

Section 125(2B) in Karnataka Land Reforms Act, 1961

(2B)If any person makes any declaration before the registering authority under sub-section (1) of section 81A, which he knows or has reason to believe to be false, he shall, on conviction by a magistrate, be punished with fine which may extend to one thousand rupees.