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[Cites 0, Cited by 1] [Section 94A(6)] [Section 94A] [Entire Act]

State of Karnataka - Subsection

Section 94A(6)(c) in Karnataka Land Revenue Act, 1964

(c)the trees, if any, standing on the land granted and the granite in such land shall continue to belong to the Government, which may at its discretion be disposed off by it, in such manner as it may deem fit.]