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[Cites 0, Cited by 1] [Section 148] [Entire Act]

State of Karnataka - Subsection

Section 148(3) in Karnataka Land Revenue Act, 1964

(3)Lands already set apart for building sites within the limits of any village, town or city in accordance with any law for the time being in force prior to the commencement of this Act, shall be deemed to have been so set apart under this section.