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 1] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(8) in Kerala Plantations (Additional Tax) Act, 1960 (8)"to hold" with reference to a plantation means to be in possession of the plantation as owner or as tenant or as mortgagee in possession;
