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[Cites 0, Cited by 0] [Section 2(27)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(27)(i) in Karnataka Land Reforms Act, 1961

(i)in the Belgaum Area, a person who was recognised to be a protected tenant under section 4A of the Bombay Tenancy and Agricultural Lands Act, 1948, as in force in that Area before the appointed day, and