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[Cites 0, Cited by 3] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in Karnataka Land Reforms Act, 1961

(1)A person who or whose predecessor-in-title held any land as a tenant before the tenth day of September, 1957 and who after that date and before the appointed day, has been dispossessed from such land either by surrender of the tenancy or by eviction, may, within fifteen months from the appointed day apply to the tribunal for the restoration of his tenancy unless on the appointed day the land has been put to non-agricultural use.