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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Karnataka - Subsection

Section 53(1A) in Karnataka Land Reforms Act, 1961

(1A)Every tenant who is registered as an occupant shall be entitled to get assistance from the State Land Development Bank or from a Credit Agency as defined in the Karnataka Agricultural Credit Operations and Miscellaneous Provisions Act, 1974 (Karnataka Act 2 of 1975) for the payment of the premium in accordance with such rules as may be prescribed: