Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 154] [Entire Act] State of Karnataka - Subsection Section 154(2) in Karnataka Land Revenue Act, 1964 (2)Every such certificate shall be executed on behalf of the State Government by such officer as may from time to time be empowered to execute the same.
