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[Cites 0, Cited by 4] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(2) in Karnataka Village Offices Abolition Act, 1961

(2)If there is a failure to pay the occupancy price under sub--section (1) within the prescribed period and in the prescribed manner, the holder shall be deemed to be unauthorisedly occupying the land and shall be liable to be summarily evicted therefrom by the Deputy Commissioner in accordance with the provisions of the Code.