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[Cites 0, Cited by 0] [Section 68] [Entire Act]

State of Karnataka - Subsection

Section 68(6) in Karnataka Land Revenue Act, 1964

(6)The decision of the Deputy Commissioner, subject to such appeals or revision as are allowed under Chapter V, regarding the amount of compensation and the person to whom such compensation, if any, is payable, shall be final; and payment shall be made by the Deputy Commissioner to such persons accordingly.