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 85] [Entire Act] State of Kerala - Subsection Section 85(11) in Kerala Land Reforms Act, 1963 (11)An application under Sub-section (10) shall be in such form, shall contain such particulars and shalt be verified in such manner as may be prescribed.
