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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Karnataka - Subsection

Section 101(2)(iii) in Karnataka Co-Operative Societies Act, 1959

(iii)Where the Registrar or the authorized person is satisfied that the property was, on the said date, in the possession of the judgement-debtor as his own property and not on account of any other person, or was in the occupancy of a tenant or other person paying rent to him, the Registrar or the authorized person shall disallow the claim;