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 11] [Section 12] [Entire Act] State of Kerala - Subsection Section 12(2) in Kerala Land Acquisition Act, 1961 (2)The Collector shall give immediate notice of his award to such of the persons interested as are not present personally or by their representatives when the award is made.
