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[Cites 0, Cited by 0] [Section 12(1)] [Section 12] [Entire Act]

State of Karnataka - Subsection

Section 12(1)(ii) in Karnataka Land Grant Rules, 1969

(ii)the price payable for garden lands or wet lands with assured irrigation.facilities from tanks or channels shall ordinarily be not less than rupees five hundred and not more than [ten thousand] [Substituted for the words 'two thousand five hundred' by Notification No. RD 95 TRR 94(2), dated 31-10-2001, w.e.f. 1-2-2001] rupees per hectare.