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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(a) in Karnataka Land Reforms Act, 1961

(a)If the total amount payable in respect of encumbrances is less than the amount payable in respect of such land it shall be deducted from such amount and the balance paid to the land-owner, landlord the intermediaries, if any, and other persons interested, towards the amount.