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[Cites 0, Cited by 0] [Section 48B(1)] [Section 48B] [Entire Act]

State of Karnataka - Subsection

Section 48B(1)(b) in Karnataka Land Reforms Act, 1961

(b)the names of the land-owner, landlord and intermediaries, if any, and other persons interested in the land and the amount payable to each of them;