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 197(2)] [Section 197] [Entire Act] State of Karnataka - Subsection Section 197(2)(ii) in Karnataka Land Revenue Act, 1964 (ii)fixing the amount of and the manner in which fee, if any, leviable on memorandum of appeals or applications for revision may be levied;