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[Cites 0, Cited by 0] [Section 137(2)] [Section 137] [Entire Act]

State of Karnataka - Subsection

Section 137(2)(xxiii) in Karnataka Land Reforms Act, 1961

(xxiii)the rights and privileges to which a member of a Co-operative Farm is entitled, the obligations and liabilities to which he is subject and the duties he is bound to discharge under section 97;