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[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(23)(b) in Karnataka Land Reforms Act, 1961

(b)whose name or the name of whose predecessor-in-title has been entered in the record of rights or in any public record or in any other revenue record as a permanent tenant; or