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 119] [Entire Act] State of Karnataka - Subsection Section 119(3) in Karnataka Land Reforms Act, 1961 (3)The officer or other authority directing such stay of execution of any order may impose such conditions, or order such security to be furnished, as it or he may think fit.
