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 118] [Entire Act] State of Karnataka - Subsection Section 118(4) in Karnataka Land Revenue Act, 1964 (4)he shall then fix standard rates for each class of land in each group, on a consideration of the relevant factors, as provided in sub-section (2) of section 116;
