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[Cites 0, Cited by 2] [Section 45(2)] [Section 45] [Entire Act]

State of Karnataka - Subsection

Section 45(2)(ii) in Karnataka Land Reforms Act, 1961

(ii)does not hold and cultivate personally any land as an owner, but holds land as tenant, which he cultivates personally in excess of a ceiling area, he shall be entitled to be registered as an occupant to the extent of a ceiling area;