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[Cites 0, Cited by 0] [Section 2(34)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(34)(iia) in Karnataka Land Reforms Act, 1961

(iia)a person who cultivates personally any land on lease under a lease created contrary to the provisions of section 5 and before the date of commencement of the Amendment Act.