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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Karnataka - Subsection

Section 71(3) in Karnataka Land Reforms Act, 1961

(3)In cases where possession of the land surrendered by a tenant does not revert to the owner under sub-section (1), the State Government may take over the land on the publication of the notification under section 73 and the land shall thereupon vest in the State Government free from all encumbrances.