Section 2(1)(l) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

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State of Karnataka - Subsection

Section 2(1)(l) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(l)"protected tenant" means a tenant of any land comprised in an inam if he has held it continuously and cultivated personally for a period of not less than twelve years prior to the appointed date and includes,-

(i)in the [Belgaum Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] a person who was recognised to be a protected tenant under the Bombay Tenancy and Agricultural Lands Act, 1948, as was in force in that area,

(ii)in the [Gulbarga Area] [Substituted by Act 53 of 1976 w.e.f. 18.8.1976.] a person who was deemed to be a protected tenant under the Hyderabad Tenancy and Agricultural Lands Act, 1950, as was in force in that area,

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State of Karnataka - Subsection

Section 2(1)(l) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973