Legal Document View

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
[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Karnataka - Subsection

Section 72(1)(ii) in Karnataka Land Reforms Act, 1961

(ii)for the next sum of rupees five thousand or any portion thereof of the net annual income from the land, twelve times such sum or portion;