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[Cites 0, Cited by 0] [Section 2(27)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(27)(iii) in Karnataka Land Reforms Act, 1961

(iii)Where any land is held by two or more persons jointly as tenants all such persons shall, if any, one of them cultivated and continues to cultivate such land personally be deemed to be protected tenants in respect of such land;