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 1] [Section 19] [Entire Act] State of Karnataka - Subsection Section 19(1) in Karnataka Land Revenue Act, 1964 (1)The State Government may appoint such other officers and invest them with such powers as may be necessary to give effect to the provisions of this Act.
