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 33] [Entire Act] State of Karnataka - Subsection Section 33(4) in Karnataka Krishna Basin Development Authority Act, 1992 (4)In respect of land acquisition references, the Court shall follow the procedure prescribed under Part-III of the Land Acquisition Act, 1894.
