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[Cites 0, Cited by 1] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(c) in Karnataka Land Reforms Act, 1961

(c)any act of the landlord or any person acting on his behalf without recourse to a court of law or in contravention of any provision of law, the Tribunal shall order the restoration of possession of the land and the tenancy thereof to the tenant: Thereupon such land shall be deemed to have vested in the State Government and the provisions of the Act shall apply to such tenant as if he had been ordered to be registered as an occupant under sub-section (5) of section 48A.