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[Cites 0, Cited by 221] [Section 4] [Entire Act]

State of Karnataka - Subsection

Section 4(2) in Karnataka Scheduled Castes and Scheduled Tribes (Prohibition of Transfer of Certain Lands) Act, 1978

(2)No person shall, after the commencement of this Act, transfer or acquire by transfer any granted land without the previous permission of the Government.