Section 3(f) in The Karnataka Debt Relief Act, 1976
(f)“unit” means,-(i)two hectares of unirrigated lands; or(ii)one and one-fourth hectares of rainfed wet lands; or(iii)half hectare of land having facilities for growing one irrigated crop;(iv)half hectare of land used for growing plantation crops or grapes or coconut or arecanut; or(v)half hectare of land used for growing mulberry by irrigation; or(vi)quarter hectare of land having perennial irrigation facilities or facilities for growing more than one irrigated crop in a year;
