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[Cites 0, Cited by 1] [Section 58] [Entire Act]

State of Karnataka - Subsection

Section 58(1) in Karnataka Land Reforms Act, 1961

(1)Where it appears to the Tahsildar that any person has leased land contrary to the provisions of this Act, he shall issue a notice to such person to show cause within fifteen days from the date of service of the notice why the land leased should not be forfeited to the State Government as penalty for contravention of the Act.