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[Cites 0, Cited by 0] [Section 13(6)] [Section 13] [Entire Act]

State of Karnataka - Subsection

Section 13(6)(a) in Karnataka Land Reforms Act, 1961

(a)reduce the rent payable for any year, if he is satisfied that on account of the deterioration of the land by flood or other cause beyond the control of the tenant, the land has been wholly or partially rendered unfit for cultivation, or there has been damage to crops;