Section 79B(1) in Karnataka Land Reforms Act, 1961
(1)With effect on and from the date of commencement of the Amendment Act,except as otherwise provided in this Act,—(a)no person other than a person cultivating land personally shall be entitled to hold land; and(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.
