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[Cites 0, Cited by 2] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(3) in Karnataka Land Reforms Act, 1961

(3)If the person concerned files such declaration within the prescribed period, the Tribunal may subject to the provision of sub-section (3A) pass an order approving the surrender and the said land shall thereupon be deemed to have been surrendered by such person.