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[Cites 0, Cited by 0] [Section 2(23)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(23)(d) in Karnataka Land Reforms Act, 1961

(d)who holds land as mulgenidar, mirasdar or khata kul; and includes any person whose tenancy is under the provisions of any law presumed to be co-extensive with the duration of the tenure of the landlord;