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[Cites 0, Cited by 1] [Section 115] [Entire Act]

State of Karnataka - Subsection

Section 115(2) in Karnataka Land Reforms Act, 1961

(2)For the purpose of any enquiry or proceedings under this Act, the Tribunal, the Deputy Commissioner or other officer of the Revenue Department may exercise all or any of the powers under The Karnataka Land Revenue Act, 1964 and shall follow such procedure as may be prescribed.