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[Cites 0, Cited by 0] [Section 14(2)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(2)(ii) in The Karnataka Certain Inams Abolition Act, 1977

(ii)in respect of lands held by other tenants, ten times the land revenue of such lands less the proportionate land revenue, jodi, quit rent or peshkush paid by the inamdar to the State Government, determined in the prescribed manner.