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[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1)(ii) in Karnataka Land Grant Rules, 1969

(ii)Assistant Commissioner in-charge of the Revenue Sub- Division or any Assistant Commissioner in a District to whom the powers of the Deputy Commissioner to grant lands are delegated. - Up to four hectares of dry land or two hectares of wet or garden land;