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] [Entire Act] State of Karnataka - Section Section 1 in The Karnataka Acquisition Of Lands For Grant Of House Sites Act, 1972 1. Short title and commencement.— (1)This Act may be called the Karnataka Acquisition of Lands for Grant of House Sites Act, 1972.(2)It shall come into force at once.
