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 2] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(d) in The Karnataka Debt Relief Act, 1976 (d)“landless agricultural labourer” means a person who does not hold any land and whose principal means of livelihood is manual labour on land;
