Section 197(2)(l) in Karnataka Land Revenue Act, 1964
(l)[ amount of fine and compounding amount leviable under sections 95 and 96 which may be different for different areas or different contraventions or for different purposes for which the diversion or use of the land is made;] [Substituted by Act 10 of 1985 w.e.f. 8.6.1984.]