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 98] [Entire Act] State of Karnataka - Section Section 3 in Karnataka Land Revenue Act, 1964 3. Chief controlling authority in revenue matters. - The State Government shall be the chief controlling authority in all matters connected with land and land revenue administration under this Act.
