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State of Karnataka - Section

Section 82 in Karnataka Land Reforms Act, 1961

82. Reporting of illegal transactions.—

Every village officer and every officer of the Revenue, Registration and Land Records Departments shall report to the prescribed authority, every transaction in respect of any land in contravention of any of the provisions of this Act, as they stood before and as they stand after the date of commencement of the Amendment Act which comes to the notice of such officer.