Section 2(1)(l) in Karnataka Village Offices Abolition Act, 1961

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(l)"tenancy law" means,--

(i)in the Mysore Area, the Mysore Tenancy Act, 1952;

(ii)in the Bombay Area, the Bombay Tenancy and Agricultural Lands Act, 1948;

(iii)in the Hyderabad Area, the Hyderabad Tenancy and Agricultural Lands Act, 1950;

(iv)in the Madras Area, the Madras Cultivating Tenants Protection Act, 1955, and the Madras Cultivating Tenants (Payment of Fair Rent) Act, 1956;

(v)in the Coorg District, the Coorg Tenants Act 1957;

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