Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 69] [Entire Act]

State of Kerala - Subsection

Section 69(4) in Kerala Land Reforms (Tenancy) Rules, 1970

(4)The rent shall be disbursed to the person entitled to it, by the Treasury Officer of the nearest Treasury on the presentation of a claim in such form as may be prescribed by the Land Board.