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(31) in Karnataka Land Reforms Act, 1961 (31)‘small holder’ means a land owner owning land not exceeding twounits whose total net annual income including the income from such landdoes not exceed ten thousand rupees;
