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[Cites 0, Cited by 0] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(f) in Roerich and Devikarani Roerich Estate (Acquisition and Transfer) Act, 1996

(f)"Roerich and Devikarani Roerich Estate" means the lands specified in Schedule-I and which belonged to deceased Dr.Svetoslav Roerich and deceased Mrs. Devikarani Roerich or both or belongs to any transferee and includes all other movable properties found and buildings situated on such lands and belonging to the owners or transferees;