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(44A) in Karnataka Municipal Corporations Act, 1976 (44A)["Vacant land" means, land not built upon [and does not include land appurtenant to a building] [Inserted by Act 32 of 2003 w.e.f. 19.11.2001.] ];
