Section 61(2)(g) in Karnataka Land Revenue Act, 1964

[Cites 0, Cited by 0] [Section 61(2)] [Section 61] [Entire Act]

(g)claims against the Government,-

(i)to hold land wholly or partly free from payment of land revenue; or

(ii)to receive payments charged on or payable out of the land revenue; or

(iii)to set aside any cess or rate payable under the provisions of any law for the time being in force; or

(iv)respecting the occupation of waste or vacant land belonging to Government;

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