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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(2)(xxxvi) in Karnataka Land Reforms Act, 1961

(xxxvi)any other matter for which there is no provision or no sufficient provision in this Act and for which provision is, in the opinion of the State Government, necessary for giving effect to the purposes of this Act.