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[Cites 0, Cited by 0] [Section 132(4)] [Section 132] [Entire Act]

State of Karnataka - Subsection

Section 132(4)(d) in Karnataka Land Revenue Act, 1964

(d)a suit, decree or other matter relating to land shall, without prejudice, to the generality of the expression, be deemed to include a suit, decree or other matter relating to rent or tenancy of land.