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 5(3)] [Section 5] [Entire Act] State of Karnataka - Subsection Section 5(3)(i) in The Karnataka Land (Restriction On Transfer) Act, 1991 (i)that the land is needed or is likely to be needed for the effective implementation of the scheme;