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] [Section 1] [Entire Act] State of Kerala - Subsection Section 1(3) in Kerala Land Tax Act, 1961 (3)It shall be deemed to have come into force,-(i)in the area comprising the former State of Travancore-Cochin, with effect on and from the 1st day of April, 1956; and(ii)in the Malabar area, with effect on and from the 1st day of September, 1957.
