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 8] [Entire Act] State of Karnataka - Subsection Section 8(5) in Karnataka Land Grant Rules, 1969 (5)Where the land applied for is not available for grant or the Tahsildar is satisfied that the applicant is not eligible for grant, he may reject the application and inform the applicant accordingly.
