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[Cites 0, Cited by 9] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1) in The Karnataka Certain Inams Abolition Act, 1977

(1)every tenant of the inamdar or holder of a minor inam shall be entitled to be registered as an occupant of lands in respect of which he was a tenant immediately before first day of March, 1974 ;