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[Cites 0, Cited by 0] [Section 64] [Entire Act]

State of Karnataka - Subsection

Section 64(3) in Karnataka Land Revenue Act, 1964

(3)The High Court, when it has heard and considered the case, shall send a copy of its decision with the reasons therefor under the seal of the Court to the Tribunal and subject to any appeal that may be presented to the Supreme Court, the case shall be disposed of conformably to such decision.