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

State of Karnataka - Subsection

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

(a)'dry land' means,-
(i)land classified as dry land under any law repealed by section 202, or any law in force at any time before the commencement of this Act;
(ii)land in which wet crops cannot be grown except when irrigated by water obtained from any source of water which is the property of the State Government;