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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(37) in Karnataka Land Reforms Act, 1961

(37)“village” means a village recognised as such in the revenue accounts.
(B)Words and expressions used in this Act but not defined shall have the meaning assigned to them in the Karnataka Land Revenue Act, 1964, and the Transfer of Property Act, 1882, as the case may be.
(C)Deleted;