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 107] [Entire Act] State of Kerala - Subsection Section 107(2) in Kerala Land Reforms Act, 1963 (2)[ An order passed by the Land Tribunal or the Appellate authority in exercise of the powers vested in it under Sub-section (1) may he executed by it in such manner as may he prescribed.] [Substituted by Act No. 35 of 1969.]
