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[Cites 0, Cited by 0] [Section 25] [Entire Act]

State of Karnataka - Subsection

Section 25(4) in Karnataka Land Reforms Act, 1961

(4)Where the State Government leases the land under sub-section (3), the lessee shall pay the rent for the land to the landlord directly and with effect from the date of such lease the State Government’s liability under sub-section (2) for payment of rent of the land shall cease.