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 9] [Entire Act] State of Karnataka - Section Section 65 in Karnataka Land Reforms Act, 1961 65. Surplus land to be surrendered to State Government.— The land which is in excess of the ceiling laid down in section 63 or 64 (hereinafter referred to as “surplus land”) shall be surrendered to the State Government.
