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] [Entire Act] State of Kerala - Section Section 31 in Kerala Chitties Act, 1975 31. Transfer to be in writing. - Every transfer by a non-prized subscriber of his rights in the chitty shall be in writing and shall be filed with the foreman.
