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[Cites 0, Cited by 0] [Section 23(1)] [Section 23] [Entire Act]

State of Karnataka - Subsection

Section 23(1)(a) in Karnataka Land Revenue Act, 1964

(a)take proceedings to recover any public moneys due by such officer or person in the same manner and subject to the same rules as are applicable for the recovery of arrears of land revenue from a defaulter; and