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[Cites 0, Cited by 1] [Section 77A(1)] [Section 77A] [Entire Act]

State of Karnataka - Subsection

Section 77A(1)(iii) in Karnataka Land Reforms Act, 1961

(iii)has continued to be in actual possession and cultivation of such land on the date of commencement of the Karnataka Land Reforms (Amendment) Act, 1997, he may grant the land to such person subject to such restrictions and conditions and in the manner, as may be prescribed.