Section 9(2)(a) in Karnataka Land Grant Rules, 1969

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State of Karnataka - Subsection

Section 9(2)(a) in Karnataka Land Grant Rules, 1969

(a)mortgage of the land in favour of State Government or a Co-operative Society or the Indian Coffee Board or a Scheduled Bank [or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation] [Inserted by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.] for loans obtained for improvement of such land or for buying cattle or agricultural implements for the cultivation of such land; and

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State of Karnataka - Subsection

Section 9(2)(a) in Karnataka Land Grant Rules, 1969