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[Cites 0, Cited by 1] [Section 66(1)] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(1)(a) in Karnataka Land Reforms Act, 1961

(a)Every person who on the date of commencement of the Amendment Act holds,—
(i)ten acres or more of lands having facilities for irrigation from a source of water belonging to the State Government; or
(ii)twenty acres or more of lands on which paddy crop can be grown with the help of rain water; or
(iii)forty acres or more of lands classified as dry but not having any irrigation facilities from a source of water belonging to the State Government, shall on or before the 31st day of December 1974;