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 1] [Section 190] [Entire Act] State of Karnataka - Subsection Section 190(c) in Karnataka Land Revenue Act, 1964 (c)all sums declared by this Act or any other law for the time being in force to be recoverable as an arrear of land revenue.
