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[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Karnataka - Subsection

Section 14(1)(ii) in The Karnataka Cattle Trespass Act, 1966

(ii)that the crops or grass standing on any agricultural land so set apart are likely to be damaged by cattle belonging to persons who are not residents of such villages and who own more than twenty heads of cattle,