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 85A(2)] [Section 85A] [Entire Act] State of Kerala - Subsection Section 85A(2)(a) in Kerala Land Reforms Act, 1963 (a)in the case of an adult unmarried person or the sole surviving member of a family, by such person;