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 180] [Entire Act] State of Karnataka - Subsection Section 180(2) in Karnataka Land Revenue Act, 1964 (2)The provision of the Code of Civil Procedure, 1908, shall apply mutatis mutandis to the investigation and the order made thereafter by the Court, under sub-section (1).
