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[Cites 0, Cited by 0] [Section 77(1)] [Section 77] [Entire Act]

State of Karnataka - Subsection

Section 77(1)(iv) in Karnataka Land Reforms Act, 1961

(iv)landless persons or other persons residing in villages in the same Panchayat area whose gross annual income does not exceed rupees twenty thousand and ex-military personnel whose gross annual income does not exceed rupees twenty-two thousand;