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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(4) in Karnataka Land Reforms Act, 1961

(4)Any person taking possession of any land, dwelling house or site except in accordance with the provisions of sub-section (1) or (2), as the case may be, shall be liable to forfeiture of crops, if any, grown on the land in addition to payment of costs as may be directed by the Tahsildar and also to the penalty prescribed in section 125.