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 5] [Section 2] [Entire Act] State of Kerala - Subsection Section 2(5) in Kerala Land Reforms Act, 1963 (5)"commercial site" means any land [not being a kudiyiruppu or a kudikidappu or karaima] [Substituted by Act No. 35 of 1969.] which is used principally for the purposes of any trade, commerce, industry manufacture or business;
