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 0] [Section 112] [Entire Act] State of Karnataka - Subsection Section 112(d) in Karnataka Land Reforms Act, 1961 (d)not to order restoration of possession to the landlord on the tenant paying the arrears of rent together with the cost of proceedings under section 23;
