Section 79B(2)(a) in Karnataka Land Reforms Act, 1961

[Cites 0, Cited by 6] [Section 79B(2)] [Section 79B] [Entire Act]

State of Karnataka - Subsection

Section 79B(2)(a) in Karnataka Land Reforms Act, 1961

(a)which holds lands on the date of commencement of the Amendment Act and which is disentitled to hold lands under sub-section (1), shall, within ninety days from the said date, furnish to the Tahsildar within whose jurisdiction the greater part of such land is situated a declaration containing the particulars of such land and such other particulars as may prescribed; and

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State of Karnataka - Subsection

Section 79B(2)(a) in Karnataka Land Reforms Act, 1961