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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Karnataka - Subsection

Section 24(3) in Karnataka(Belgaum and Gulbarga Areas) Religious and Charitable Inams Abolition Act, 1973

(3)On payment to the State Government of such amount the tenant shall, subject to the provisions of section 25, be registered as an occupant of such land.