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 133] [Entire Act] State of Kerala - Subsection Section 133(2) in Kerala Land Reforms (Tenancy) Rules, 1970 (2)Where the respondent relies on any other documents as evidence in support of his defence or claim, he shall enter such documents in a list to be added to the written statement.
