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[Cites 0, Cited by 0] [Section 9(5)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(5)(a) in Karnataka Land Grabbing Prohibition Act, 2011

(a)The Special Court shall, while deciding the civil liability of a person shall follow its own procedure which is not inconsistent with the provisions of the Code of Civil Procedure, 1908.