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 1] [Section 8] [Entire Act] State of Karnataka - Subsection Section 8(1) in Karnataka Land Revenue Act, 1964 (1)The State Government shall by notification, appoint for each district a Deputy Commissioner, [who shall be subordinate to the Regional Commissioner] [Inserted by Act 17 of 2007 w.e.f. 5.1.2007.]
