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[Cites 0, Cited by 2] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(3) in Karnataka Land Revenue Act, 1964

(3)[The Special Deputy Commissioner appointed under sub-section (1) shall be subordinate to the Regional Commissioner. He shall also be subordinate to the Deputy Commissioner of the district] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] except in such matters as the State Government may, by general or special order, specify in this behalf.