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 60A] [Entire Act] State of Karnataka - Subsection Section 60A(2) in Karnataka Irrigation Act, 1965 (2)On payment of such money, such person if in custody, shall be discharged, property, if any, sized shall be relased and no further proceeding shall be taken against such person or property.]
