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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in The Karnataka Land (Restriction On Transfer) Act, 1991

(1)Any person desiring to transfer any land referred to in section 4 by sale, mortgage, gift, lease or otherwise may make application in writing to the competent authority containing such particulars as may be prescribed.