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 35(1)] [Section 35] [Entire Act] State of Karnataka - Subsection Section 35(1)(a) in Karnataka Land Reforms Act, 1961 (a)the landlord proves that the dwelling house was not built at the expense of such tenant or any of his predecessors-in-title; and