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[Cites 0, Cited by 0] [Section 197(2)] [Section 197] [Entire Act]

State of Karnataka - Subsection

Section 197(2)(h) in Karnataka Land Revenue Act, 1964

(h)prescribing the purposes for which land liable to the payment of land revenue may or may not be used, and regulating grant of permission to use agricultural land for non-agricultural purposes;