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[Cites 0, Cited by 0] [Section 63(8)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(8)(b) in Karnataka Land Reforms Act, 1961

(b)If any question arises whether any land held by a sugar factory is solely used for the purpose of research or seed farm or both, the decision of the prescribed authority shall be final and the land not held for the said purpose shall be deemed to be surplus land and the provisions of sections 66 to 76 shall, so far as may be, apply to the surrender to and vesting in the State Government of such land. The provisions of this sub-section shall have effect notwithstanding anything contained in this Act.