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[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(2)(c) in Karnataka Land Revenue Act, 1964

(c)claims connected with or arising out of any proceedings for the realisation of land revenue or other demands recoverable as arrears of land revenue under this Act, or any other law for the time being in force;