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 2] [Entire Act] State of Karnataka - Subsection Section 2(14) in Karnataka Land Grant Rules, 1969 (14)"To cultivate personally" and "Land possessing facilities for assured irrigation" shall have the same meaning as assigned to them in the Karnataka Land Reforms Act, 1961 (Karnataka Act 10 of 1962);
