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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(7) in Karnataka Land Reforms Act, 1961

(7)The amount advanced to a grantee by the credit agency shall be deemed to be financial assistance within the meaning of the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975) for the purpose of recovery of dues under section 12 of the said Act and the provisions thereof shall, mutatis mutandis, apply in respect of the amount so advanced.