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(12)] [Section 2] [Entire Act] State of Karnataka - Subsection Section 2(12)(d) in Karnataka Land Reforms Act, 1961 (d)where an individual and his or her spouse are both dead, their minor sons and unmarried daughters;]1