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 51] [Entire Act] State of Karnataka - Subsection Section 51(a) in Karnataka Land Revenue Act, 1964 (a)in the case of a first appeal, after the expiry of sixty days from the date of the order appealed against; and
