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[Cites 0, Cited by 4] [Section 133(1)] [Section 133] [Entire Act]

State of Karnataka - Subsection

Section 133(1)(i) in Karnataka Land Reforms Act, 1961

(i)no Civil or Criminal Court or officer or Authority shall, in any suit, case or proceedings concerning a land, decide the question whether such land is or is not agricultural land and whether the person claiming to be in possession is or is not a tenant of the said land from prior to 1st March 1974;