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 140] [Entire Act] State of Kerala - Subsection Section 140(2) in Kerala Land Reforms (Tenancy) Rules, 1970 (2)While serving the notice on any person under sub-rule (1), a copy of the statement containing the information shall also be furnished wherever necessary and unobjectionable.
