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State of Karnataka - Section

Section 25 in The Karnataka Certain Inams Abolition Act, 1977

25. Extent of land of which a person may be registered as an occupant.

- The extent of land in respect of which a person referred to in section 5 shall be entitled to be registered as an occupant shall not, together with any land held by him, exceed the extent fixed under the Karnataka Land Reforms Act, 1961.