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 137(2)] [Section 137] [Entire Act] State of Karnataka - Subsection Section 137(2)(xxviii) in Karnataka Land Reforms Act, 1961 (xxviii)the nature and extent of legal assistance to be given to tenants under section 127 and the conditions subject to which such assistance may be given;