Section 163(2) in Karnataka Land Revenue Act, 1964
(2)When any occupancy or alienated holding is declared forfeited under sub-section (1), the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] may, before such occupancy or alienated holding is sold or otherwise disposed of, cancel the declaration of forfeiture, if the defaulter or any person interested in the occupancy or alienated holding pays the entire arrears of land revenue due and all expenses incurred so far in the recovery proceedings as may be fixed by the [Tahsildar.] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.]
