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[Cites 0, Cited by 0] [Section 109(1)] [Section 109] [Entire Act]

State of Karnataka - Subsection

Section 109(1)(iii) in Karnataka Land Reforms Act, 1961

(iii)places of worship to be specified by Government by notification which are established or constructed by a recognised or registered body for non-agricultural purpose, the extent of which shall not exceed two unit;