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 13] [Entire Act] State of Kerala - Subsection Section 13(1) in Kanam Tenancy Abolition Act, 1976 (1)The amount or annuity, as the case may be, payable under section 4 shall be paid to the persons whose names have been entered in the roll as being entitled thereto.
