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[Cites 0, Cited by 1] [Section 116] [Entire Act]

State of Karnataka - Subsection

Section 116(2) in Karnataka Land Reforms Act, 1961

(2)An order of the Tahsildar or other authority awarding possession or restoring the possession or use of any land shall be executed in the same manner as an order passed by a revenue officer under the Karnataka Land Revenue Act, 1964.