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[Cites 0, Cited by 1] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(1) in Karnataka Land Reforms Act, 1961

(1)When a Co-operative Farm has been registered as provided in section 91, the possession of all lands in the village or contiguous villages held by a member, in respect of which the Co-operative Farm is registered shall, for so long as the registration of the Co-operative Farm is not cancelled, stand transferred to the Co-operative Farm, which shall thereupon hold such land and may use it for agricultural purposes.