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 38(2)] [Section 38] [Entire Act] State of Karnataka - Subsection Section 38(2)(i) in Karnataka Land Reforms Act, 1961 (i)the owner shall pay to the agricultural labourer the price of the dwelling house if the same was erected by the agricultural labourer;