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 5] [Entire Act] State of Karnataka - Section Section 174 in Karnataka Land Revenue Act, 1964 174. Deposit by purchaser of immoveable property. - In all cases of sale of immoveable property, the party declared to be the purchaser shall be required to deposit immediately twenty-five per cent of the amount of his bid, and the balance within fifteen days from the date of the sale.
