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[Cites 0, Cited by 1] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(3) in The Karnataka Certain Inams Abolition Act, 1977

(3)Any right or privilege exercised or enjoyed by any person in respect of uncultivated jamma lands immediately before the appointed date shall, notwithstanding anything in this Act and until other provision is made in this behalf, continue to be exercised or enjoyed.