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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Karnataka - Subsection

Section 9(1)(iii) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(iii)lands upon which buildings owned by any person other than the inamdar have been erected.