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(l) in Karnataka Land Grabbing Prohibition Act, 2011 (l)"unauthorised structures" means any structure constructed, without express permission of the concerned competent authority under relevant law for the time being in force;
