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[Cites 0, Cited by 0] [Section 63(5)] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(5)(b) in Karnataka Land Reforms Act, 1961

(b)in other cases, such lands shall be deemed to be held by the beneficiaries of the trust in proportion to their respective interests in such trust or the income derived therefrom.