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[Cites 0, Cited by 1] [Section 96] [Entire Act]

State of Karnataka - Subsection

Section 96(3) in Karnataka Land Revenue Act, 1964

(3)If any person served with a notice under sub-section (2) fails within the period stated in the notice to take steps ordered by the Deputy Commissioner under that sub-section, the Deputy Commissioner may himself take such steps or cause them to be taken; and any cost incurred in so doing shall be recoverable from such person in the same manner as an arrear of land revenue.