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[Cites 0, Cited by 0] [Section 103] [Entire Act]

State of Karnataka - Subsection

Section 103(1) in Karnataka Land Revenue Act, 1964

(1)If any land is relinquished or forfeited under the provisions of this Act, and the way to such land lies through other land, the right of way through such other land shall continue to the future holder of the land relinquished or forfeited.