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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(3) in Karnataka Land Grant Rules, 1969

(3)The Tahsildar shall after the last day of September of each year scrutinise the applications received and classify them according to the priorities specified in Rule 6. Applications received after 30th November, 1969 (for the year 1969) and after 30th September (subsequent years) shall be scrutinised and classified by the Tahsildar once a month.