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[Cites 0, Cited by 1] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1) in Karnataka Village Offices Abolition Act, 1961

(1)The enactments specified in Schedule I and any existing law relating to a village office in force in any area of the State of Karnataka so far as they apply to village offices or to emolument attached to such offices are hereby repealed.