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 24] [Entire Act] State of Karnataka - Subsection Section 24(1) in The Karnataka Certain Inams Abolition Act, 1977 (1)The Deputy Commissioner shall, by order, determine the amount payable to an inamdar under section 23.
