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(62A) in Kerala Land Reforms Act, 1963 (62A)[ "village officer" means the person appointed as a village officer in respect of a village and includes an additional village officer, a village assistant and an additional village assistant;] [Inserted by Act No. 17 of 1972.]
