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[Cites 0, Cited by 1] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2) in Karnataka Village Offices Abolition Act, 1961

(2)Any order of eviction passed under sub--section (1) shall be final and shall not be questioned in any court of law and no injunction shall be granted by any court in respect of any proceeding taken or about to be taken by the Deputy Commissioner in pursuance of the power conferred by sub--section (1).