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[Cites 0, Cited by 0] [Section 142(1)] [Section 142] [Entire Act]

State of Karnataka - Subsection

Section 142(1)(d) in Karnataka Land Reforms Act, 1961

(d)any investigation, legal proceeding or remedy in respect of such right, privilege, obligation, liability, penalty, forfeiture or punishment as aforesaid; and any such investigation, legal proceeding or remedy may be instituted, continued or enforced, and any such penalty, forfeiture or punishment maybe imposed as if this Act had not been passed: