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[Cites 0, Cited by 3] [Section 44(2)] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(2)(a) in Karnataka Land Reforms Act, 1961

(a)all rights, title and interest vesting in the owners of such lands and other persons interested in such lands shall cease and be vested absolutely in the State Government free from all encumbrances;