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[Cites 0, Cited by 0] [Section 79A(2)] [Section 79A] [Entire Act]

State of Karnataka - Subsection

Section 79A(2)(ii) in Karnataka Land Reforms Act, 1961

(ii)a person or a family or a joint family shall be deemed to have an assured annual income of not less than rupees twenty five lakhs from sources other than agricultural land on any day if such person or family or joint family had an average annual income of not less than rupees twenty five lakhs from such sources during a period of five consecutive years preceding such day.