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 1] [Section 66(1)] [Section 66] [Entire Act] State of Karnataka - Subsection Section 66(1)(b) in Karnataka Land Reforms Act, 1961 (b)every person who acquires land in excess of the extent specified in clause (a) in any manner referred to in section 64; and