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[Cites 0, Cited by 0] [Section 7(8)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(8)(c) in Karnataka Land Grabbing Prohibition Act, 2011

(c)It shall be competent for the Chairman either suo-moto or on a reference made to him to withdraw any case pending before the bench comprising of two members and dispose of the same or to transfer any case from one bench to another bench.