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

State of Karnataka - Subsection

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

(b)Where the bench comprises of the Chairman, he shall be the Presiding Officer of such a bench and where the bench consists of two members, the Judicial Member shall be the Presiding Officer.