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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Karnataka - Subsection

Section 27(3) in Karnataka Land Revenue Act, 1964

(3)A Deputy Commissioner may withdraw any case or class of cases arising under this Act or any other law for the time being in force, from the file of any Revenue Officer subordinate to him to his own file and deal with such case or class of cases himself.