Section 3(1) in Karnataka Village Offices Abolition Act, 1961
(1)If any question arises,--(a)whether any land was granted or continued in respect of or annexed to a village office by the State; or(b)whether any person is a holder of a village office; or(c)whether any person is an authorised holder; or(d)whether any person is an unauthorised holder,the Deputy Commissioner shall, after giving the party affected an opportunity to be heard and after holding an enquiry in the prescribed manner decide the question.
