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] [Entire Act] State of Kerala - Section Section 46 in Kerala Land Reforms (Tenancy) Rules, 1970 46. Application to Land Tribunal for apportionment of rent. - An application for apportionment of rent or arrears of rent under sub-section (3) of Section 49 shall be made in Form No. 16 with suitable changes.
