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 7] [Entire Act] State of Karnataka - Subsection Section 7(2) in Karnataka Land Grabbing Prohibition Act, 2011 (2)A Special Court shall initially consist of a Chairman and four other members, to be appointed by the Government.
