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[Cites 0, Cited by 1] [Section 77A(1)] [Section 77A] [Entire Act]

State of Karnataka - Subsection

Section 77A(1)(i) in Karnataka Land Reforms Act, 1961

(i)was, immediately before the first day of March, 1974 in actual possession and cultivation of any land not exceeding one unit, which has vested in the State Government under section 44; and