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[Cites 0, Cited by 0] [Section 2(10)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(10)(iii) in Karnataka Debt Relief Act, 2018

(iii)half hectare of land having facilities for growing one irrigated crop or for growing plantation crops or grapes or coconut or are-canut or sugarcane or used for growing mulberry by irrigation; or