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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Karnataka - Subsection

Section 19(1) in Karnataka Land Grabbing Prohibition Act, 2011

(1)The Special Court may, by notification, with the concurrence of the Government, make regulations not inconsistent with the provisions of this Act or the rules made thereunder relating to the procedure to be followed for the conduct of the cases and for regulating the manner of taking decisions.