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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(i) in Karnataka Land Grant Rules, 1969

(i)the price payable for dry land and rainfed wet land shall be, not less than fifty times and not more than [five hundred times] [Substituted for the words 'two hundred times' by Notification No. RD 95 TRR 94(2), dated 31-10-2001, w.e.f. 1-2-2001] the land revenue payable on such land;