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[Cites 0, Cited by 0] [Section 104] [Entire Act]

State of Karnataka - Subsection

Section 104(ii) in Karnataka Land Reforms Act, 1961

(ii)agricultural land interspersed within the boundaries of the area cultivated with such crop by such person. not exceeding such extent as may be determined by the prescribed authority as necessary for the protection and efficient management of such cultivation.