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[Cites 0, Cited by 0] [Section 79A(2)] [Section 79A] [Entire Act]

State of Karnataka - Subsection

Section 79A(2)(i) in Karnataka Land Reforms Act, 1961

(i)the aggregate income of all the members of a family or a joint family from sources other than agricultural land shall be deemed to be income of the family or joint family, as the case may be, from such sources;