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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(2) in The Karnataka Certain Inams Abolition Act, 1977

(2)after the expiry of four years from the date of the order sought to be revised.Explanation. - In computing the period of limitation for the purpose of this section, any period during which any proceeding under this section is stayed by an order or any injunction by any court shall be excluded.