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 1] [Section 44] [Entire Act] State of Karnataka - Subsection Section 44(2) in Karnataka Land Revenue Act, 1964 (2)Every application under sub-section (1) for a review of the order shall be made within a period of ninety days from the date of the order.
