Section 38(2)(iii) in Karnataka Land Reforms Act, 1961

[Cites 0, Cited by 0] [Section 38(2)] [Section 38] [Entire Act]

State of Karnataka - Subsection

Section 38(2)(iii) in Karnataka Land Reforms Act, 1961

(iii)the extent of the new site shall not be less than the extent of the dwelling house including the land immediately appurtenant thereto and necessary for its enjoyment; and

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State of Karnataka - Subsection

Section 38(2)(iii) in Karnataka Land Reforms Act, 1961