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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(5) in Karnataka Land Grant Rules, 1969

(5)"Ex-serviceman" means a person who has been permanently ___________returned from the former Karnataka State Forces, the former Hyderabad State Forces or the former Indian Army or from the Armed Force of the Union [or from the para-military forces of the Union] [Inserted by Notification No. RD 14 LGP 99, dated 11-12-2001, w.e.f. 31-1-2002];