Section 5(1) in Karnataka Land Grant Rules, 1969

[Cites 0, Cited by 0] [Section 5] [Entire Act]

(1)The land available for disposal in any village shall be granted observing the reservations indicated below.-

(i) Ex-servicemen and Soldiers	10 per cent
(ii) Persons belonging to Scheduled Castes andScheduled Tribes	50 per cent
[(ii-a) Backward Tribes [Item (ii-a) inserted by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977.]	5 per cent]
(iii) Political sufferers	10 per cent
(iv) Others	[25 per cent] [Substituted for the figures and words '30 per cent' by GSR 365, dated 5-12-1977, w.e.f. 7-12-1977.]

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