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[Cites 0, Cited by 1] [Section 33] [Entire Act]

State of Karnataka - Subsection

Section 33(1) in Karnataka Land Revenue Act, 1964

(1)In any formal inquiry prescribed for the determination of any question by or under this Act, or any law for the time being in force, the evidence shall be taken down in full, in writing in Kannada or English or in any such language as may be prescribed by the State Government for use in the district or part of the district, by the officer conducting the inquiry and shall be signed by him.