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[Cites 0, Cited by 0] [Section 94CC] [Entire Act]

State of Karnataka - Subsection

Section 94CC(i) in Karnataka Land Revenue Act, 1964

(i)The applicant shall submit proof for having constructed the dwelling house prior to [first day of January, 2015] [Substituted 'First day of January, 2012' by Karnataka Act No. 50 of 2017, dated 13.12.2017.];