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

State of Karnataka - Subsection

Section 2(2)(c) in Karnataka Land Grant Rules, 1969

(c)[ dairy farming, poultry farming, the use by an agriculturist of land held by him or a part thereof for the grazing of cattle, but does not include allied pursuits like breeding of live-stock, grazing (other than pasturage of ones own agricultural cattle) and such other pursuits as may be prescribed or the cutting of wood only.] [Clause (c) substituted by GSR 83, dated 28-2-1977, w.e.f. 10-3-1977.]