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[Cites 0, Cited by 0] [Section 92] [Entire Act]

State of Karnataka - Subsection

Section 92(2) in Karnataka Land Reforms Act, 1961

(2)If any person is admitted as a member of a Co-operative Farm after its registration, the possession of the lands held by and in the possession of such member in respect of which he becomes a member, shall stand transferred to the Co-operative Farm.