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 10] [Entire Act] State of Karnataka - Subsection Section 10(5) in The Karnataka Public Premises (Eviction Of Unauthorised Occupants) Act, 1974 (5)The cost of any appeal under this section shall be in the discretion of the appellate officer.
