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 3] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(11) in Karnataka Land Revenue Act, 1964 (11)"to hold land" or to be a "land-holder" or "holder of land" means to be lawfully in possession of land, whether such possession is actual or not;
