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[Cites 0, Cited by 3] [Section 63(7)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(7)(a) in Karnataka Land Reforms Act, 1961

(a)No educational, religious or charitable institution or society or trust, of a public nature, capable of holding property, formed for an educational, religious or charitable purpose shall hold land except where the income from the land is appropriated solely for the institution or the society or the trust concerned. Where the land is so held by such institution, society or trust, the ceiling area shall be twenty units.