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 63] [Entire Act] State of Karnataka - Subsection Section 63(2A) in Karnataka Land Reforms Act, 1961 (2A)The ceiling area for a person who is tenant under clause (b) of subsection (2) of section 5 shall be forty units.
