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 13D] [Entire Act] State of Kerala - Subsection Section 13D(3) in Kerala Land Reforms Act, 1963 (3)Where the amount deposited under Sub-section (1) is not fount sufficient, the court shall not pass an order under Subsection (2) unless the deficit amount is deposited in court within such period as the court may direct.
