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 35] [Entire Act] State of Kerala - Subsection Section 35(3) in Kerala Land Reforms (Tenancy) Rules, 1970 (3)The tenant shall also, at the time of making the application, furnish a copy of the same to the landlord to whom he is liable to pay the rent,
