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[Cites 0, Cited by 0] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(i) in Karnataka Land Reforms Act, 1961

(i)in the case of a minor, a person who has attained the age of sixtyfive years a woman who has never been married, a small holder, a person subject to the prescribed physical or mental disability and subject to clause