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 12(2)] [Section 12] [Entire Act] State of Kerala - Subsection Section 12(2)(a) in Kerala Grants and Leases (Modification of Rights) Act, 1980 (a)the principles to be followed for the revision of assessment or rent stipulated in any grant or lease deed;