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[Cites 0, Cited by 0] [Section 159] [Entire Act]

State of Karnataka - Subsection

Section 159(3) in Karnataka Land Revenue Act, 1964

(3)Any period elapsing between the first day of the revenue year and any date prescribed under sub-section (1) for the payment of land revenue shall be deemed to be a period of grace and shall not affect the provisions of sub-section (1).