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[Cites 0, Cited by 0] [Section 139] [Entire Act]

State of Karnataka - Subsection

Section 139(2) in Karnataka Land Reforms Act, 1961

(2)The provisions made by any notification under sub-section (1) shall, subject to the provisions of section 140, have effect as if enacted in this Act, and any such notification may be made so as to be retrospective to any date not earlier than the appointed day.