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[Cites 0, Cited by 0] [Section 80(1)] [Section 80] [Entire Act]

State of Karnataka - Subsection

Section 80(1)(a) in Karnataka Land Reforms Act, 1961

(a)No sale (including sales in execution of a decree of a civil court or for recovery of arrears of land revenue or for sums recoverable as arrears of land revenue), gift or exchange or lease of any land or interest therein, or