Section 142(1A) in Karnataka Land Reforms Act, 1961
(1A)Notwithstanding anything contained in sub-section (1) or in any law in force in any area of the State of Karnataka at any time before the commencement of this Act, the first proviso to the said sub-section or any other provision of law shall not be applicable in so far as the said proviso or provision of law will enable any person to evict from any agricultural land any agriculturist protected from eviction from any land in his possession by the Karnataka Tenants (Temporary Protection from Eviction) Act, 1961, and no such agriculturist shall be liable to be evicted from such land except in accordance with the provisions of this Act.
