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[Cites 0, Cited by 1] [Section 197] [Entire Act]

State of Karnataka - Subsection

Section 197(1) in Karnataka Land Revenue Act, 1964

(1)The State Government may, by notification and after previous publication, make rules, not inconsistent with the provisions of this Act, to carry out the purposes and objects thereof and for the guidance of all persons in matters connected with the enforcement of this Act or in cases not expressly provided for thereunder.