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[Cites 0, Cited by 3] [Section 94] [Entire Act]

State of Karnataka - Subsection

Section 94(4) in Karnataka Land Revenue Act, 1964

(4)Forfeitures under this section shall be adjudged by the Deputy Commissioner and any property so forfeited shall be disposed of, as the Deputy Commissioner may direct and the cost of the removal of any encroachment under this section shall be recoverable as an arrear of land revenue.