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[Cites 0, Cited by 0] [Section 108] [Entire Act]

State of Karnataka - Subsection

Section 108(b) in Karnataka Land Reforms Act, 1961

(b)in the case of a tenancy created during the period of management, when the land is released from such management, the tenant shall be dispossessed and the possession of the land shall be delivered to the person lawfully entitled to such possession