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

State of Karnataka - Subsection

Section 4(1) in The Karnataka Agricultural Credit Pass Book Act, 1984

(1)On the commencement of this Act, it shall be lawful for a revenue officer to provide for facilities for agricultural credit by the issue of pass books, in such form and containing such particulars as may be prescribed, to agriculturists having for the time being, land within the local limits of his jurisdiction.