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 100D] [Entire Act] State of Kerala - Subsection Section 100D(2) in Kerala Land Reforms Act, 1963 (2)The member of the Land Board where it consists of a sole member, or the Chairman of the Land Board where it consists of three members, shall he the convenor of the Land Reforms Review Board.
