Section 3(2)(i) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

[Cites 0, Cited by 0] [Section 3(2)] [Section 3] [Entire Act]

(i)the relationship of landlord and tenant shall as between the inamdar and tenant, whether permanent, protected or otherwise, be extinguished;

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