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 16(2)] [Section 16] [Entire Act] State of Karnataka - Subsection Section 16(2)(a) in Karnataka Command Areas Development Act, 1980 (a)the land development so carried out shall be deemed to have been done with the consent of the land holder for whose benefit it is intended;