Section 51(2)(b) in Karnataka Land Reforms Act, 1961

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State of Karnataka - Subsection

Section 51(2)(b) in Karnataka Land Reforms Act, 1961

(b)the whole or, as the case may be, part of the balance specified in sub-section (1), payable before 1st March, 1984 remaining unpaid shall be paid in five consecutive annual, as far as may be, equal instalments commencing from the said date in National Savings Certificates; and

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State of Karnataka - Subsection

Section 51(2)(b) in Karnataka Land Reforms Act, 1961