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 64] [Entire Act] State of Karnataka - Subsection Section 64(5) in Karnataka Land Revenue Act, 1964 (5)The costs, if any, consequent on any such reference shall be dealt with as the High Court in each case directs.
