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[Cites 0, Cited by 9] [Section 95] [Entire Act]

State of Karnataka - Subsection

Section 95(1) in Karnataka Land Revenue Act, 1964

(1)Subject to any law for the time being in force regarding erection of buildings or construction of wells or tanks, an occupant of land assessed or held for the purpose of agriculture is entitled by himself, his servants, tenants, agents, or other legal representatives, to erect farm buildings, construct wells or tanks, or make any other improvements thereon for the better cultivation of the land or its more convenient use for the purpose aforesaid.