Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 12] [Entire Act]

State of Kerala - Subsection

Section 12(3) in Kerala Land Reforms Act, 1963

(3)Notwithstanding anything in the Indian Evidence Act, 1872, or in any other law for the time bciii8 in force, a person described as an Agent or servant in a document evidencing the contract for the curation of any nilam, may prove that he is a licensee.