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 108] [Entire Act] State of Karnataka - Subsection Section 108(a) in Karnataka Land Reforms Act, 1961 (a)in the case of a tenancy subsisting on the date of taking over the management, the provisions of section 44 shall apply and the land shall vest in the Government;
