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[Cites 0, Cited by 0] [Section 81(1)] [Section 81] [Entire Act]

State of Karnataka - Subsection

Section 81(1)(b) in Karnataka Land Reforms Act, 1961

(b)the mortgage of any land or interest therein in favour of,—
(i)a co-operative society;
(ii)a financial institution;
(iii)Deleted;
(iv)Deleted
(v)Deleted;
(vi)any company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) in which not less than fifty-one per cent of the paid up share capital is held by the State Government or the Central Government or both;
(vii)any corporation, not being a company as defined in section 3 of the Companies Act, 1956 (Central Act 1 of 1956) established or constituted by the State Government or the Central Government or both;
(viii)the Coffee Board constituted under the Coffee Act, 1942 (Central Act 7 of 1942), as security for any loan or other facility given by such society, bank, company, corporation or Board for agricultural purposes.