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[Cites 0, Cited by 0] [Section 73(4)] [Section 73] [Entire Act]

State of Karnataka - Subsection

Section 73(4)(c) in Karnataka Land Reforms Act, 1961

(c)the whole or, as the case may be, part of the said balance payable on or after 1st March, 1984 shall be paid in ten consecutive annual, as far as may be, equal instalments commencing from the said date in National Savings Certificates: