Section 102(2) in Karnataka Land Reforms Act, 1961
(2)Without prejudice to the generality of the foregoing provision, the prescribed concessions and facilities may include,—(a)reduction of land revenue;(b)reduction of or exemption from agricultural income tax;(c)free technical advice from experts employed by the Government;(d)financial aid and grant of subsidies and loans with or without interest; and(e)priority in irrigation from State irrigation works.
