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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Karnataka - Subsection

Section 7(1) in Karnataka (Sandur Area) Inams Abolition Act, 1976

(1)Where any land used for agricultural purposes has been converted to non-agricultural purpose, the holder of such land shall, subject to the provisions of sub-section (3) of section 6 and the other provisions of this section, be entitled to keep the land.