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 1] [Entire Act] State of Kerala - Section Section 11A in Kerala Escheats and Forfeitures Act, 1964 11A. Abandoned property. - Any immovable property abandoned by the rightful owner thereof shall be abandoned property and shall belong to the Government.
