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[Cites 0, Cited by 0] [Section 95] [Entire Act]

State of Karnataka - Subsection

Section 95(2AA) in Karnataka Land Revenue Act, 1964

(2AA)Burden of proving that the diversion or change of land use was made for residential purpose prior to 31st day of December 2008 shall lie on the applicant who seeks regularisation of such unauthorised diversion or change of land use.