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 2] [Entire Act] State of Kerala - Subsection Section 2(d) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971 (d)"holding" means any parcel or parcels of Sree Pandaravaka land held by a landholder;
