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[Cites 0, Cited by 0] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(2A) in Karnataka Land Reforms Act, 1961

(2A)Notwithstanding anything in any law, no land granted under this section shall be transferred by the grantee or his legal representatives for a period of fifteen years from the date of the grant except by way of mortgage in favour of a financial institution and for the purposes specified in subsection (2) of section 61.