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[Cites 0, Cited by 6] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(2) in Karnataka Land Reforms Act, 1961

(2)The ceiling area for a person who is not a member of a family or who has no family or for a family shall be ten units: Provided that in the case of a family consisting of more than five members the ceiling area shall be ten units plus an additional extent of two units for every member in excess of five, so however that the ceiling area shall not exceed twenty units in the aggregate.