Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 1] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(1) in Karnataka Land Reforms Act, 1961

(1)The Tahsildar while determining the amount under section 48B shall determine any mortgage or other encumbrance lawfully subsisting on the land on the date of vesting, and the amount due under the mortgage or the encumbrance in respect of such land shall save as provided in section 106 be a charge on the amountpayable in respect of such land to the person who has created the mortgage or encumbrance.