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[Cites 0, Cited by 0] [Section 113] [Entire Act]

State of Karnataka - Subsection

Section 113(1) in Karnataka Land Reforms Act, 1961

(1)Save as otherwise expressly provided in this Act, the provisions of the Code of Civil Procedure, 1908 (Central Act V of 1908) shall be applicable in respect of all applications and proceedings under this Act before the court.