Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 131] [Entire Act]

State of Karnataka - Subsection

Section 131(a) in Karnataka Land Revenue Act, 1964

(a)any Revenue Officer or prescribed officer may for the purpose of preparing or revising any map or plan required for or in connection with any record or register under this Chapter, exercise any of the powers of a Survey Officer under section 107, except the power of assessing the cost of hired labour, and