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State of Karnataka - Section

Section 60 in Karnataka Land Reforms Act, 1961

60. Failure to cultivate personally.—

Notwithstanding anything contained in any law, if at any time after the tenant has been registered as occupant, under any of the foregoing provisions, such tenant fails to cultivate the land personally for three consecutive years, he shall, unless the Tahsildar condones such failure for sufficient reasons, be evicted and the land shall be disposed of in accordance with the provisions of section 77.