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 176(1)] [Section 176] [Entire Act] State of Karnataka - Subsection Section 176(1)(a) in Karnataka Land Revenue Act, 1964 (a)on the ground of some material irregularity or mistake or fraud resulting in loss or injury to him, or