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(e) in The Karnataka Treasure Trove Act, 1962 (e)“owner” in respect of any land or thing affixed to land, includes a person who is entitled under any law or instrument, to treasure in such land or thing:
