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 2] [Section 48] [Entire Act] State of Karnataka - Subsection Section 48(4) in Karnataka Land Reforms Act, 1961 (4)The quorum to constitute the meeting of the Tribunal and procedure to be followed by it shall be such as may be prescribed.
