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 37] [Entire Act] State of Kerala - Subsection Section 37(5) in Kerala Land Reforms (Tenancy) Rules, 1970 (5)The enquiry under the foregoing provisions of this rule shall be of a summary nature.Abatement or reduction of rent(Section 39)
