Section 61(2)(b) in Karnataka Land Revenue Act, 1964

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

(b)objections,-

(i)to the amount or incidence of any assessment of land revenue under this Act, or

(ii)to the mode of assessment or levy, or to the principle on which such assessment or levy is fixed, or

(iii)to the validity or effect of the notification of survey or settlement;

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