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 112] [Entire Act] State of Karnataka - Subsection Section 112(a) in Karnataka Land Reforms Act, 1961 (a)to decide a dispute between the landlord and the tenant regarding the rent payable under sub-section (2) of section 9;
