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] [Entire Act] State of Kerala - Section Section 23 in Kanam Tenancy Abolition Act, 1976 23. Settlement Officers. - The Government shall appoint as many Settlement Officers as may be necessary from among officers not below the rank of Tahsildar, for the purpose of exercising the powers and performing the functions of a Settlement Officer under this Act.
