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 100A] [Entire Act] State of Kerala - Subsection Section 100A(2) in Kerala Land Reforms Act, 1963 (2)A Taluk Land Board shall consist of the following members, namely:-(a)an officer not below the rank of Deputy Collector appointed by the Government, who shall be the Chairman of the Board;(b)not more than six members nominated by the Government.
