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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(1)(b) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(b)in the case of an inam village to which survey and settlement has not been introduced under the Act, an amount equal to the land revenue assessment levied on the same extent of similar land in an adjoining unalienated village.