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[Cites 0, Cited by 1] [Section 127] [Entire Act]

State of Karnataka - Subsection

Section 127(3) in Karnataka Land Revenue Act, 1964

(3)When the preparation of the record of rights referred to in sub-section (1) is completed in respect of any village, the fact of such completion shall be notified in the official Gazette and in such manner as may be prescribed.