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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2)(g) in The Karnataka Certain Inams Abolition Act, 1977

(g)the State Government may, after removing any obstruction that may be offered, forthwith take possession of the inam and all accounts, registers, pattas, muchalikas, maps, plans and other documents relating to the inam which the State Government may require for the administration thereof;