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

State of Karnataka - Subsection

Section 7(2) in The Karnataka Treasure Trove Act, 1962

(2)Where a claimant establishes his right to the treasure in a suit instituted under sub-section (1), the Civil Court may award the finder a reward not exceeding one-fourth the value of the treasure which shall be paid by the claimant establishing his right to the treasure.