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State of Karnataka - Section

Section 54 in Karnataka Land Reforms Act, 1961

54. Premium recoverable as arrears of land revenue.—

(1)If a tenant or sub-tenant fails to make payment of any instalment in accordance with the provisions of the foregoing sections, the amount of such instalment shall also be recoverable as an arrear of landrevenue.
(2)The amount recovered under sub-section (1) shall be deposited with the Tahsildar.