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[Cites 0, Cited by 0] [Section 66(4)] [Section 66] [Entire Act]

State of Karnataka - Subsection

Section 66(4)(c) in Karnataka Land Reforms Act, 1961

(c)forty acres or more of lands other than those specified in clauses (a) and (b), shall in respect of the land so held by him also furnish a declaration within one hundred and eighty days from the eleventh day of September 1975 to the Tahsildar within whose jurisdiction the holding of such person or a greater part thereof is or was situated containing the following particulars,