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[Cites 0, Cited by 4] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(1) in Karnataka Land Reforms Act, 1961

(1)A soldier or a seaman who has created or continued a lease in accordance with the provisions of section 5 shall, subject to the provisions of this Act, be entitled to resume land to the extent of the ceiling area whether his tenant is a protected tenant or not.