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[Cites 0, Cited by 0] [Section 38(3)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(3)(b) in Karnataka Land Reforms Act, 1961

(b)Subject to such rules as may be prescribed, the Tribunal shall, after such enquiry as it deems fit, and on being satisfied that the applicant has complied with all the conditions mentioned in sub-section (2), may pass an order requiring the agricultural labourer to shift to the new site before such date as may be specified in the order.