Section 78(2)(ii) in Karnataka Land Reforms Act, 1961

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State of Karnataka - Subsection

Section 78(2)(ii) in Karnataka Land Reforms Act, 1961

(ii)D Class land referred to in Part A of the said Schedule be an amount equal to twenty times the net annual income referred to in sub-section (2) of section 72 plus the amount, if any, payable under sub-section (4) of that section.]1

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State of Karnataka - Subsection

Section 78(2)(ii) in Karnataka Land Reforms Act, 1961