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[Cites 0, Cited by 0] [Section 176(1)] [Section 176] [Entire Act]

State of Karnataka - Subsection

Section 176(1)(b) in Karnataka Land Revenue Act, 1964

(b)on his depositing in the Deputy Commissioner's office the amount of the arrear specified in the proclamation of sale, the cost of the sale and for payment to the purchaser, a sum equal to five per centum of the purchase money.