Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(8)] [Section 2] [Entire Act]

State of Karnataka - Subsection

Section 2(8)(b) in Karnataka Land Revenue Act, 1964

(b)"wet land" means land in which wet crops can be grown by use of rain water or water obtained from any source of water which is not the property of the State Government;