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[Cites 0, Cited by 0] [Section 78] [Entire Act]

State of Karnataka - Subsection

Section 78(1) in Karnataka Land Reforms Act, 1961

(1)On the grant of land under section 77, the grantee shall have the option to deposit with the Tribunal the purchase price of the land so granted either in a lumpsum or in such annual instalments not exceeding twenty as the Tahsildar may determine, the first instalment becoming payable within such time as may be prescribed.