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[Cites 0, Cited by 0] [Section 150] [Entire Act]

State of Karnataka - Subsection

Section 150(i) in Karnataka Land Revenue Act, 1964

(i)if such lands, being other than lands used for purposes of agriculture, have been held wholly or partially exempt from payment of land revenue or non-agricultural assessment under any law, or order of competent authority, or any contract or grant from the State Government, prior to the commencement of this Act;