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[Cites 0, Cited by 0] [Section 70] [Entire Act]

State of Karnataka - Subsection

Section 70(3) in Karnataka Land Reforms Act, 1961

(3)In cases where possession of the land surrendered by an usufructuary mortgagee does not revert to the mortgagor for the reason that the mortgagor is himself liable under section 67 to surrender the land held by him, the State Government may take over such land on the publication of the notification under section 73 and such land thereupon shall vest in the State Government free from all encumbrances.