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[Cites 0, Cited by 2] [Section 5(2)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2)(ii) in The Karnataka Certain Inams Abolition Act, 1977

(ii)rendering any service in such institution, and personally cultivating for a continuous period of not less than three years prior to the first day of March, 1974, by contributing his own physical labour or that of the members of his family and enjoying the benefits of any land comprised in the inam of such institution without paying rent as such in money or in kind to that institution in respect of such land, shall be entitled to be registered as an occupant of such land ;