Section 45(2)(iii) in Karnataka Land Reforms Act, 1961

[Cites 0, Cited by 1] [Section 45(2)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2)(iii) in Karnataka Land Reforms Act, 1961

(iii)holds and cultivates personally as an owner of any land the area of which is less than a ceiling area, he shall be entitled to be registered as an occupant to the extent of such area as will be sufficient to make up his holding to the extent of a ceiling area.

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State of Karnataka - Subsection

Section 45(2)(iii) in Karnataka Land Reforms Act, 1961