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[Cites 0, Cited by 1] [Section 15(3)] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(3)(i) in Karnataka Land Reforms Act, 1961

(i)in the case of a soldier in service in the Armed Forces of the Union, at any time not later than one year from the date on which he is released from the Armed Forces or is sent to the reserve;