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 6] [Section 48A] [Entire Act] State of Karnataka - Subsection Section 48A(8) in Karnataka Land Reforms Act, 1961 (8)Where no application is made within the time allowed under subsection (1), the right of any person to be registered as an occupant shall have no effect.
