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[Cites 0, Cited by 1] [Section 45(2)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2)(i) in Karnataka Land Reforms Act, 1961

(i)holds land partly as owner and partly as tenant but the area of the land held by him as owner is equal to or exceeds a ceiling area he shall not been entitled to be registered as an occupant of the land held by him as a tenant before the date of vesting;