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 79A] [Entire Act] State of Karnataka - Subsection Section 79A(3) in Karnataka Land Reforms Act, 1961 (3)Every acquisition of land otherwise than by way of inheritance or bequest in contravention of this section shall be null and void.
