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State of Karnataka - Section

Section 49 in Karnataka Land Reforms Act, 1961

49. Sub-tenants of tenants to be registered as occupants.—

Where a tenant has lawfully sub-let the land held by him, such sub-tenant of the land, shall, to the exclusion of the tenant, to the extent and subject to the conditions specified in sections 45 and 46 be entitled to be registered as occupant of the land of which he was a sub-tenant before the date of vesting.