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[Cites 0, Cited by 0] [Section 2(17)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(17)(ii) in Karnataka Land Revenue Act, 1964

(ii)in any village, the Village Panchayat or the Town Panchayat constituted under the [Karnataka] [Adapted by the Karnataka Adaptations of Laws Order, 1973 w.e.f. 1.11.1973.] Village Panchayats and Local Boards Act, 1959;