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[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8)(c) in Karnataka Land Revenue Act, 1964

(c)'garden land' means land in which garden crops other than plantation crops can be grown, and shall consist of dry garden land and wet garden land; and
(i)'dry garden land' means land classified as such under any law repealed by section 202 or any law in force at any time before the commencement of this Act, or garden land in which wet garden crops cannot be grown except when irrigated by water obtained from any source of water which is the property of the State Government;
(ii)'wet garden land' means land in which wet garden crops can be grown by use of rain water or water obtained from any source of water which is not the property of the State Government;