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

State of Karnataka - Subsection

Section 2(10) in Karnataka Debt Relief Act, 1980

(10)"unit" means.-
(i)Two hectares of unirrigated land; or
(ii)One and one-fourth hectares of rainfed wet land; or
(iii)Half hectare of land having facilities for growing one irrigated crop or for growing plantation crops or grapes or coconut or arecanut or sugarcane or used for growing mulberry by irrigation; or
(iv)Quarter hectare of land having perennial irrigation facilities or facilities for growing more than one irrigated crap in a year.
Explanation. - In this clause plantation crop means cardamom, cocoa, coffee, rubber and tea;