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[Cites 0, Cited by 1] [Section 51(1)] [Section 51] [Entire Act]

State of Karnataka - Subsection

Section 51(1)(b) in Karnataka Land Reforms Act, 1961

(b)if the amount payable exceeds two thousand rupees the amount up to two thousand rupees shall be paid in cash and the balance shall be paid in non-transferable and non-negotiable bonds carrying interest at the rate of five and a half per cent per annum and of guaranteed face value maturing within a specified period not exceeding twenty years: