Section 40(2)(a) in Karnataka Land Revenue Act, 1964

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

(a)a Chairman, who shall be an officer of the rank of [Regional Commissioner] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.]; and

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