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[Cites 0, Cited by 0] [Section 67] [Entire Act]

State of Karnataka - Subsection

Section 67(1A) in Karnataka Land Reforms Act, 1961

(1A)Where the land held by a family consist of ‘stridhana’ land which may be surrendered, the extent of ‘stridhana’ land to be surrendered shall in no case be more than the proportion which the extent of ‘stridhana’ land bears to the extent of other land held by the family.