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[Cites 0, Cited by 2] [Section 38(1)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(1)(b) in Karnataka Land Reforms Act, 1961

(b)Every agricultural labourer entitled to be registered as owner under clause (a), may, make an application to the Tribunal in the prescribed form and manner on or before the 31st day of March, 1983 and the Tribunal shall, after enquiry in the manner specified in or under section 48 A, by order, determine the person entitled to be registered as owner, the dwelling house and land in respect of which he is entitled to be so registered and such other matters as may be prescribed and forward a copy of the order to the Tahsildar.