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[Cites 0, Cited by 0] [Section 107(1)] [Section 107] [Entire Act]

State of Karnataka - Subsection

Section 107(1)(iii) in Karnataka Land Reforms Act, 1961

(iii)belonging to or held on lease or from a local authority, an Agricultural Produce Marketing Committee constituted under the Karnataka Agricultural Produce Marketing Regulation Act, 1966 (Karnataka Act 27 of 1966), a University establish d by law in India, a research institution owned or controlled by the State Government or theCentral Government or both an Agricultural Research Institution recognised by the State Government or the Central Government the Karnataka Bhoodhan Yagna Board established under the Karnataka Bhoodhan Yagna Act, 1963 (Karnataka Act 34 of 1963);