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[Cites 0, Cited by 1] [Section 94A(6)] [Section 94A] [Entire Act]

State of Karnataka - Subsection

Section 94A(6)(a) in Karnataka Land Revenue Act, 1964

(a)[ The Tahsildar concerned shall issue the order of grant of land, on the recommendations of the committee or additional committee, as the case may be, if any, and issue the saguvali chit. The amount payable, if any, shall be paid in three equal instalments of which the first one shall be paid before the expiry of a period of thirty days from the date of communication of the order of grant and the remaining two within such period as may be prescribed; and] [Substituted by Act 33 of 1994 w.e.f. 6.7.1994.]