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 4] [Entire Act] State of Karnataka - Subsection Section 4(2) in Karnataka Land Revenue Act, 1964 (2)[Each Region] [Substituted by Act 17 of 2007 w.e.f. 5.1.2007.] shall be divided into such districts with such limits, as may, by notification, be determined by the State Government.
