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(28B) in Karnataka Municipalities Act, 1964 (28B)[ "Vacant land" means land not builtupon; [but does not include appurtenant land to a building] [Inserted by Act 31 of 2003 w.e.f. 19-11-2001.]]
