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[Cites 0, Cited by 0] [Section 7(2)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(2)(ii) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(ii)where the conversion was on or after the 11th September, 1973, be paid an amount equal to one hundred times the land revenue on the land of which he was a tenant, the said amount being paid to him from out of the amount payable under this Act to the Inamdar.