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 2] [Entire Act] State of Karnataka - Subsection Section 2(11) in Hindu Religious Institutions and Charitable Endowments Act, 1997 (11)"Court" means in relation to a Charitable Endowment or Hindu religious institution in any area, the District Court having jurisdiction over such area;
