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[Cites 0, Cited by 0] [Section 2(12)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(12)(c) in Karnataka Land Reforms Act, 1961

(c)in the case of an individual who is a divorced person and who has not remarried, such individual and his minor sons and unmarried daughters, whether in his custody or not; and