Section 192(2) in Karnataka Land Revenue Act, 1964
(2)On receipt of such certified statement it shall be lawful for the Deputy Commissioner of one district to proceed to recover the demand of the Deputy Commissioner of another district under the provisions of this Chapter, as if the demand arose in his own district.[Chapter-XIV-A] [Inserted by Act 15 of 2007 w.e.f. 11.12.2006.] Offences and Penalties
