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 18] [Entire Act] State of Kerala - Subsection Section 18(4) in Kerala Land Reforms Act, 1963 (4)[ no land in the possession of tenant who is a member of a Scheduled Caste or Scheduled Tribe shall be resumed.] [Inserted by Act No. 35 of 1969.]
