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 94A] [Entire Act] State of Karnataka - Subsection Section 94A(5) in Karnataka Land Revenue Act, 1964 (5)The amount payable for the grant of land under sub-section (1) [sub-section (2A)] [Inserted by Act 33 of 1994 w.e.f. 6.7.1994.] shall be such as may be prescribed.
