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 52] [Entire Act] State of Kerala - Subsection Section 52(12) in Kerala Land Reforms (Tenancy) Rules, 1970 (12)The reasons for sanctioning the lease in favour of any applicant and rejecting the other applications shall be recorded clearly in writing.
