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 3] [Entire Act] State of Karnataka - Section Section 169 in Karnataka Land Revenue Act, 1964 169. The sale to be by auction. - All sales of property, moveable or immoveable, under this Chapter shall be by public auction held in accordance with such rules as may prescribed.
