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[Cites 0, Cited by 0] [Section 3(1)] [Section 3] [Entire Act]

State of Karnataka - Subsection

Section 3(1)(m) in The Karnataka Certain Inams Abolition Act, 1977

(m)"religious or charitable inam" means grant of a village, portion of a village or land with total or partial exemption from the payment of land revenue made to or for the benefit of a religious or charitable institution.