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[Cites 0, Cited by 4] [Section 16] [Entire Act]

State of Karnataka - Subsection

Section 16(2) in Karnataka Land Revenue Act, 1964

(2)Persons holding the office of a Village Accountant for a village or group of villages immediately prior to the commencement of this Act shall be deemed to be Village Accountants for such village or group of villages till another person is appointed under sub-section (1).