Section 154A(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966

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State of Karnataka - Subsection

Section 154A(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966

(iii)the Tahsildar of the taluk in respect of a market committee of a market area the market yard of which is situated in any place in such taluk other than the headquarters of the district or the headquarters of the revenue sub-division.

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State of Karnataka - Subsection

Section 154A(1)(iii) in Karnataka Agricultural Produce Marketing Act 1966