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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3)(e) in Karnataka Command Areas Development Act, 1980

(e)submission of returns within such time and in such manner as may be provided by regulations containing a true and accurate statement regarding the following matters, namely :-
(i)area of land cultivated by him, the classification of such land, his interest therein and encumbrances on such land, if any ;
(ii)the nature and quantity of agricultural produce raised by him;