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 28] [Entire Act] State of Kerala - Subsection Section 28(4) in Kerala Land Reforms (Tenancy) Rules, 1970 (4)The Revenue Divisional Officer shall send a copy of his order under sub-rule (1) or sub-rule (3) to the Tahsildar who shall file it with the record of the case.
