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[Cites 0, Cited by 16] [Section 158] [Entire Act]

State of Karnataka - Subsection

Section 158(1) in Karnataka Land Revenue Act, 1964

(1)The claim of the State Government to any moneys recoverable under the provisions of this Chapter shall have precedence over any other debt, demand or claim whatsoever whether in respect of mortgage, judgment, decree, execution or attachment, or otherwise howsoever, against any land or the holder thereof.