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 2] [Entire Act] State of Karnataka - Subsection Section 2(32A) in Karnataka Land Reforms Act, 1961 (32A)“Tahsildar” includes a Special Tahsildar empowered by the State Government to exercise all or any of the powers of the Tahsildar under this Act;
