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[Cites 0, Cited by 0] [Section 50(2)] [Section 50] [Entire Act]

State of Karnataka - Subsection

Section 50(2)(b) in Karnataka Land Reforms Act, 1961

(b)If the total amount payable in respect of the encumbrances is more than the amount payable in respect of the land, the amount payable shall be distributed among the holders of encumbrances in the order of priority. If any person has a right to receive maintenance or alimony from the profits of the land, deductions shall also be made for such payment out of the amount payable.