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[Cites 0, Cited by 0] [Section 40] [Entire Act]

State of Karnataka - Subsection

Section 40(1) in Karnataka Land Reforms Act, 1961

(1)A tenant who has made an improvement on the land held by him shall, if his tenancy is terminated under the provisions of this Act, be entitled to compensation for such improvement. For determining the amount of compensation, thetenant shall apply to the Tahsildar in the prescribed form.