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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(2) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(2)The person, whose right has been terminated by the State Government under the foregoing proviso, shall be entitled to an amount from the State Government equal to the estimated net income of such person from the land for the unexpired portion of the period for which the right was created, having regard to all the circumstances of the case.