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[Cites 0, Cited by 0] [Section 2(15)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(15)(d) in Karnataka Land Reforms Act, 1961

(d)the erection of buildings on or in the vicinity of the land, elsewhere than in the municipal or urban area, reasonably required for the convenient or profitable use or occupation of the holding; and