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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of Karnataka - Subsection

Section 197(2)(v) in Karnataka Land Revenue Act, 1964

(v)regulating the preparation, maintenance and revision of the record of rights and the registers of mutations and disputed cases and prescribing the forms in which they are to be prepared and the officers by whom the said records and registers are to be maintained, tested and revised;
(va)[ prescribing the procedure for preparation, maintenance and issue of patta book and the fee, if any, payable for its preparation, issue and maintenance, and matters relating thereto;] [Inserted by Act 23 of 1982 w.e.f. 15.7.1982.]