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[Cites 0, Cited by 0] [Section 39] [Entire Act]

State of Karnataka - Subsection

Section 39(4) in Karnataka Land Reforms Act, 1961

(4)On deposit of the entire amount of the reasonable price, the Tahsildar shall issue a certificate in the prescribed form to the tenant declaring him to be the purchaser of the land the Tahsildar shall also direct that the reasonable price deposited shall be paid to the landlord.