Section 156 in Karnataka Agricultural Produce Marketing Act 1966
156. Amendment of [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] [Act 16 of 1958] [Substituted by Act 22 of 2000 w.e.f. 1.5.1968].
- In schedule II to the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973] Court Fees and Suits Valuation Act 1958 the following amendments shall be and shall be deemed to have been made with effect from the 1st October 1964 namely:-(a)in clause (ii) of Article 3 after the words "[Karnataka Revenue Appellate Tribunal] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973]" the words "or the Co-operative Appellate Tribunal" shall be inserted.(b)in clause (j) of Article 10 after the words "[Karnataka Revenue Appellate Tribunal] [Adapted by the Karnataka Adaptations of Laws Order 1973 w.e.f. 1.11.1973]" the words " or the Co-operative Appellate Tribunal" shall be inserted.
