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(10)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(10)(b) in Karnataka Land Grant Rules, 1969 (b)had been kept in detention (including detention as under trial prisoner) for not less than six months; or