Section 2(1)(c) in Karnataka Village Offices Abolition Act, 1961

[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

(c)"Code" means,--

(i)in relation to the Mysore Area excluding Bellary District, the Mysore Land Revenue Code, 1888;

(ii)in relation to the Belgaum Area, the Bombay Land Revenue Code, 1879;

(iii)in relation to the Gulburga Area, the Hyderabad Land Revenue Act, 1317--F;

(iv)in relation to the Coorg District, the Coorg Land and Revenue Regulation, 1899;

(v)in relation to the Madras Area and Bellary District, that corresponding revenue law or standing orders, in force in such area;

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