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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Karnataka - Subsection

Section 87(2) in Karnataka Land Reforms Act, 1961

(2)The land-owner or other person on whose behalf the land is leased out by the Assistant Commissioner shall, in respect of the services rendered by the State Government under this Chapter, be liable to pay to the State Government a sum equal to four times the land revenue payable on the land, and the said sum shall be recoverable as an arrear of land revenue.