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[Cites 0, Cited by 0] [Section 63] [Entire Act]

State of Karnataka - Subsection

Section 63(1) in Karnataka Land Reforms Act, 1961

(1)No person who is not a member of a family or who has no family and no family shall, except as otherwise provided in this Act, be entitled to hold, whether as land owner, landlord or tenant or as a mortgagee with possession or otherwise or partly in one capacity and partly in another, land in excess of the ceiling area.