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 54] [Entire Act] State of Karnataka - Subsection Section 54(1) in Karnataka Land Reforms Act, 1961 (1)If a tenant or sub-tenant fails to make payment of any instalment in accordance with the provisions of the foregoing sections, the amount of such instalment shall also be recoverable as an arrear of landrevenue.
