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 72] [Entire Act] State of Karnataka - Subsection Section 72(3) in Karnataka Land Reforms Act, 1961 (3)The amount under sub-section (1) shall be payable as follows:—(a)to the tenant, if any, in possession of the land, an amount equal to one year’s net annual income;(b)to the owner, the balance.
