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[Cites 0, Cited by 0] [Section 2(27)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(27)(iv) in Karnataka Land Reforms Act, 1961

(iv)If a tenant had sublet a land on account of any temporary disability, he shall be deemed, for purposes of his acquiring rights of a protected tenant, to continue in possession and cultivate the land personally for the period of the sub-lease;