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[Cites 0, Cited by 0] [Section 79B(1)] [Section 79B] [Entire Act]

State of Karnataka - Subsection

Section 79B(1)(b) in Karnataka Land Reforms Act, 1961

(b)it shall not be lawful for,-
(i)an educational, religious or charitable institution or society or trust, other than an institution or society or trust referred to in subsection (7) of section 63, capable of holding property;
(ii)a company;
(iii)an association or other body of individuals not being a joint family, whether incorporated or not; or
(iv)a co-operative society other than a co-operative farm, to hold any land.