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 1] [Section 73] [Entire Act] State of Karnataka - Subsection Section 73(2) in Karnataka Land Revenue Act, 1964 (2)The decision of the [Tahsildar] [Substituted by Act 5 of 1970 w.e.f. 23.10.1969.] as to the value of any such natural product shall be final.
