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 12] [Section 3] [Entire Act] State of Karnataka - Subsection Section 3(1) in Karnataka Land Reforms Act, 1961 (1)The Transfer of Property Act, 1882 (Central Act V of 1882) shall extend to agricultural land in the Gulbarga Area, and the terms “property” and “immoveable property” in the said Act shall include agricultural land.
