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[Cites 0, Cited by 0] [Section 53A(2)] [Section 53A] [Entire Act]

State of Karnataka - Subsection

Section 53A(2)(c) in Karnataka Land Reforms Act, 1961

(c)such amount transferred from the consolidated fund of the State as may be necessary to make up the deficit, if any, where the amounts referred to in the above clauses are insufficient to pay the annuities to such institutions.