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 Kerala - Subsection Section 2(c) in Kerala Record of Rights Act, 1968 (c)"prescribed officer" means an officer not below the rank of Deputy Tahsildar appointed by the Government to exercise the powers and discharge the duties of a prescribed officer under this Act.
