Section 107(1) in Karnataka Land Reforms Act, 1961
(1)Subject to the provisions of section 110, nothing in this Act, except section 8, shall apply to lands,—(i)belonging to Government;(ii)Deleted;(iii)belonging to or held on lease or from a local authority, an Agricultural Produce Marketing Committee constituted under the Karnataka Agricultural Produce Marketing Regulation Act, 1966 (Karnataka Act 27 of 1966), a University establish d by law in India, a research institution owned or controlled by the State Government or theCentral Government or both an Agricultural Research Institution recognised by the State Government or the Central Government the Karnataka Bhoodhan Yagna Board established under the Karnataka Bhoodhan Yagna Act, 1963 (Karnataka Act 34 of 1963);(iv)given as a gallantry award;(iva)granted by the State Government to a Research Institution affiliated to a university established by law in India.]6(v)used for such stud farms as are in existence on the 24th day of January 1971 and approved by the State Government,subject to such rules as may be prescribed;(vi)used for the cultivation of linaloe;(vii)held by the Coffee Board constituted under the Coffee Act, 1942 (Central Act 7 of 1942) for purposes of research, development or propoganda:(viii)held by any corporation owned or controlled by the State Government or the Central Government or both;(ix)leased by farmers to investors for management subject to the following conditions, namely:-
