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[Cites 0, Cited by 0] [Section 140(1)] [Section 140] [Entire Act]

State of Karnataka - Subsection

Section 140(1)(b) in Karnataka Land Revenue Act, 1964

(b)if disputed, or if the holder or person in occupation be not present, shall be fixed by the Survey Officer, in accordance with the land records relating to the land and after making such inquiry as he considers necessary.