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[Cites 0, Cited by 1] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in Karnataka Land Revenue Act, 1964

(2)The duties and powers of a Tahsildar shall be such as may be expressly imposed or conferred upon him by this Act or any other law for the time being in force or as may be imposed by or delegated to him by the Deputy Commissioner under the general or special orders of the State Government.