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(f) in Kerala Land Assignment Rules, 1964 (f)[ "Hold" with its grammatical variations means to actually possess land] [Inserted by G.O. (P) 687/67/RD dated 30-12-67 published in Kerala Gazette Extraordinary No. 244 dated 30-12-1967.].
