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 53A] [Entire Act] State of Karnataka - Subsection Section 53A(4) in Karnataka Land Reforms Act, 1961 (4)The annuities payable to the said institutions shall be paid from out of the said fund.
