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[Cites 0, Cited by 0] [Section 10(2)] [Section 10] [Entire Act]

State of Karnataka - Subsection

Section 10(2)(iv) in Karnataka Land Grant Rules, 1969

(iv)within the municipal limits of Taluk Headquarters and towns connected by railway and in any village situated within a radius of three kilometres from the municipal or town limits of the said places; or