Section 2(31A) in Karnataka Land Reforms Act, 1961
(31A)“soldier” means a person in the service of the Armed Forces of the Union and for purposes of resumption of land and transfer of the resumed land includes in the case of a soldier who has died while in service as such soldier, the father, the mother, the spouse, the child and the grand child who were dependent upon such soldier at the time of his death:Provided that if a question arises whether any person is a soldier or whether any soldier has died while in service as such soldier, such question shall be decided by the State Government, and its decision shall be final;
