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 2] [Entire Act] State of Karnataka - Subsection Section 2(3) in Karnataka Debt Relief Act, 1980 (3)"Assistant Commissioner" includes any officer of the Revenue Department not below the rank of Tahsildar authorized by the State Government to exercise the powers of the Assistant Commissioner under this Act;
