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[Cites 0, Cited by 0] [Section 21(1)] [Section 21] [Entire Act]

State of Karnataka - Subsection

Section 21(1)(b) in Karnataka Land Reforms Act, 1961

(b)the rent payable in respect of the land leased shall be apportioned among the sharers, as the case may be, according to the share allotted to them;