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 36] [Entire Act] State of Karnataka - Subsection Section 36(1) in Karnataka Irrigation Act, 1965 (1)All claims for compensation under this Act other than claims of the nature provided for in section 35 shall be made to the Deputy Commissioner of the district in which such claim or part of it arises.
