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[Cites 0, Cited by 0] [Section 95(2AAA)] [Section 95] [Entire Act]

State of Karnataka - Subsection

Section 95(2AAA)(b) in Karnataka Land Revenue Act, 1964

(b)a grantee of such land under section 77 of the said Act, may, without obtaining the permission required under this sub-section and notwithstanding anything contained therein, divert such land or part thereof to any other purpose after sending a prior notice in that behalf, in the prescribed form to the Tahsildar and paying in the prescribed manner, the fine prescribed under sub-section (7).]