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[Cites 0, Cited by 0] [Section 13(2)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(2)(i) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(i)in respect of lands held by permanent tenants, the land revenue of such lands less the proportionate land revenue, jodi, quit rent or peshkush paid by the Inamdar, to the State Government, as determined in the prescribed manner;