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[Cites 0, Cited by 18] [Section 44] [Entire Act]

State of Karnataka - Subsection

Section 44(1) in Karnataka Land Reforms Act, 1961

(1)All lands held by or in the possession of tenants (including tenants against whom a decree or order for eviction or a certificate for resumption is made or issued) immediately prior to the date of commencement of the Amendment Act, other than lands held by them under leases permitted under section 5, shall, with effect on and from the said date, stand transferred to and vest in the State Government.