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

State of Karnataka - Subsection

Section 2(20) in Karnataka Land Reforms Act, 1961

(20)“landlord” means a person who has leased land to a tenant and includes a person entitled to receive rent from a tenant.Explanation.—An intermediary such as a permanent tenant or mulgenidar, mirasi-tenant or khata kul who having taken land on lease from the land-owner has leased it to another person shall be deemed to be the landlord with reference to the person to whom the land is leased;