Section 80(1)(b) in Karnataka Land Reforms Act, 1961

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State of Karnataka - Subsection

Section 80(1)(b) in Karnataka Land Reforms Act, 1961

(b)no mortgage of any land or interest therein, in which the possession of the mortgaged property is delivered to the mortgagee, shall be lawful in favour of a person,—

(i)who is not an agriculturist, or

(ii)who being an agriculturist holds as owner or tenant or partly as owner and partly as tenant land which exceeds the limits specified in section 63 or 64; or

(iii)who is not an agricultural labourer; or

(iv)who is disentitled under section 79A or section 79B to acquire orhold any land:

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State of Karnataka - Subsection

Section 80(1)(b) in Karnataka Land Reforms Act, 1961