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[Cites 0, Cited by 4] [Section 15] [Entire Act]

State of Karnataka - Subsection

Section 15(5) in Karnataka Land Reforms Act, 1961

(5)On receipt of such application, the Tahsildar shall issue a notice to the tenant calling upon him to deliver possession of the land to the soldier or the seaman within such time as may be specified in the notice, which shall not be less than the prescribed period and if the tenant fails to comply, the Tahsildar may summarily evict the tenant and deliver possession of the land to the soldier or the seaman.