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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1)(i) in The Karnataka Cattle Trespass Act, 1966

(i)that the grazing land set apart for the use of cattle of one or more villages in the taluk, under his jurisdiction is insufficient for the cattle belonging to the permanent residents of such village or villages; or