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 3] [Entire Act] State of Kerala - Subsection Section 3(19) in Madras General Clauses Act, 1891 (19)"Movable property".- "movable property" shall mean property of every description except immovable property;(19-A) ["Notification" shall mean a notification published In the Official Gazette.] [Inserted by Act XXXVI of 1955.]
