(2)The following shall not be regarded as alienation for purposes of sub-rule (1).-(a)mortgage of the land in favour of State Government or a Co-operative Society or the Indian Coffee Board or a Scheduled Bank [or the Agricultural Refinancing Corporation or the Karnataka State Agro Industries Corporation] [Inserted by GSR 382, dated 7-11-1970, w.e.f. 12-11-1970.] for loans obtained for improvement of such land or for buying cattle or agricultural implements for the cultivation of such land; and(b)leasing of the land in accordance with the provisions of the Karnataka Land Reforms Act, 1961.
