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(m) in Karnataka Land Grabbing Prohibition Act, 2011 (m)"Wakf" means wakf as defined in clause (r) of section 3 of the Wakf Act, 1995 (Central Act 43 of 1995).
