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[Cites 0, Cited by 7] [Section 61] [Entire Act]

State of Karnataka - Subsection

Section 61(1) in Karnataka Land Revenue Act, 1964

(1)Save as otherwise provided in this Act, or any other law for the time being in force, a Revenue Court shall have jurisdiction to determine, decide or dispose of, any matter which it is, by or under this Act, empowered to determine, decide or dispose of and no Civil Court shall exercise jurisdiction as to any of such matters.