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 1] [Section 109(1)] [Section 109] [Entire Act] State of Karnataka - Subsection Section 109(1)(ii) in Karnataka Land Reforms Act, 1961 (ii)educational institutions recognised by the State or Central Government to be used for non-agricultural purpose the extent of which shall not exceed eigth units;