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State of Karnataka - Section

Section 10A in Karnataka Land Reforms Act, 1961

10A. Liability to pay land revenue, etc.—

Notwithstanding any law, custom, usage, agreement, decree or order of a Court, the tenant shall, with effect from the date of commencement of the Amendment Act, be responsible for the payment of the land revenue, water rate and all cesses or fees levied thereon to the State Government or a local authority in respect of the land held by him on lease.