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[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Karnataka - Subsection

Section 8(2)(i) in The Karnataka Certain Inams Abolition Act, 1977

(i)notwithstanding anything in the Karnataka Land Reforms Act, 1961 be treated as a displaced tenant for purposes of section 77 of that Act;