Section 5(1)(b) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

[Cites 0, Cited by 0] [Section 5(1)] [Section 5] [Entire Act]

State of Karnataka - Subsection

Section 5(1)(b) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.

(b)crops standing or otherwise, raised by him on his own land or land held by him as a tenant including other produce raised by him on such land to the extent of his interest in such crops or produce,

Legal Document View

Unlock Advanced Research with PRISMAI

State of Karnataka - Subsection

Section 5(1)(b) in The Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974.