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 1] [Section 54] [Entire Act] State of Kerala - Subsection Section 54(1) in Kerala Land Reforms Act, 1963 (1)A cultivating tenant entitled to purchase the right, title and interest of the landowner and the intermediaries under Section 53 may be apply to the Land Tribunal for the purchase of such right, title and interest.
