Section 80(1)(ii) in Karnataka Land Reforms Act, 1961

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State of Karnataka - Subsection

Section 80(1)(ii) in Karnataka Land Reforms Act, 1961

(ii)that if the transferee gives up agriculture within five years, the land shall vest in the State Government subject to payment to him of an amount equal to eight times the net annual income of the land or where the land has been purchased, the price paid for the land, if such price is less than eight times the net annual income of the land.

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State of Karnataka - Subsection

Section 80(1)(ii) in Karnataka Land Reforms Act, 1961