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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Karnataka - Subsection

Section 11(2) in The Karnataka Treasure Trove Act, 1962

(2)When the Deputy Commissioner has made a division under sub-section (1),he shall deliver to the parties the portions of such treasure or the money in lieu thereof,to which they are respectively entitled under such division.