Section 2(10) in Karnataka Command Areas Development Act, 1980
(10)"ineligible person" means a person not eligible for ordinary land development loans and belonging to one of the following categories, namely:-(i)farmers occupying lands without any valid title to mortgage such lands ;(ii)minors without guardians ;(iii)farmers occupying Government lands which have not been assigned to them or Government lands assigned but which revert to Government in case the assignee mortgages the same ;(iv)farmers occupying lands alienated by women prior to the coming into force of the Hindu Succession Act, 1956 ;(v)land holders holding lands in excess of the ceiling under the Karnataka Land Reforms Act, 1961 ;(vi)land holders unable to get loan from any credit agency because of overdues which are to be cleared before obtaining any loan for further capital investment ; and(vii)farmers who are unwilling to apply for land development loans ;
