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 104] [Entire Act] State of Karnataka - Subsection Section 104(i) in Karnataka Land Reforms Act, 1961 (i)any land used by such person for any purpose ancillary to the cultivation of such crop or for preparation of the same for the market; and
