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 6] [Entire Act] State of Kerala - Subsection Section 6(2) in Sree Pandaravaka Lands (Vesting and Enfranchisement) Act, 1971 (2)The annuity payable under sub-section (1) shall be paid in one lump every financial year on such date and in such manner as may be prescribed.
