Section 43(2)(iii) in The Karnataka Souharda Sahakari Act, 1997

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State of Karnataka - Subsection

Section 43(2)(iii) in The Karnataka Souharda Sahakari Act, 1997

(iii)Where the Registrar or the authorised person is satisfied that the property was on the said date, in the possession of the judgement-debtor as his own property and not on account of any other person or was in the occupancy of a tenant or other person paying rent to him, the Registrar or the authorised person shall disallow the claim.

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State of Karnataka - Subsection

Section 43(2)(iii) in The Karnataka Souharda Sahakari Act, 1997