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[Cites 0, Cited by 3] [Section 41] [Entire Act]

State of Karnataka - Subsection

Section 41(2) in Karnataka Land Reforms Act, 1961

(2)Save as otherwise provided in this Act, no landlord shall obtain possession of any land, dwelling house or site held by a tenant except under an order of the Tahsildar. For obtaining such order he shall make an application in the prescribed form and within a period of two years from the date on which the right to obtain possession of the land, dwelling house or site, as the case may be, is deemed to have accrued to him.