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[Cites 0, Cited by 1] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(32) in Karnataka Land Revenue Act, 1964

(32)"survey number" means a portion of land of which the area and assessment are separately entered under an indicative number in the land records; and "sub-division of a survey number" means a portion of a survey number of which the area and assessment are separately entered in the land records under an indicative number subordinate to that of the survey number of which it is a portion;