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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(6) in The Karnataka General Clauses Act, 1899

(6)"Chapter" shall mean a Chapter of the Act in which the word occurs;[( 7) "Chief Controlling Revenue Authority" or "Chief Revenue Authority" shall mean such authority as the State Government may, by notification in the official Gazette, appoint;] [Substituted by Act 12 of 1953]