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 35] [Entire Act] State of Kerala - Subsection Section 35(a) in Kerala Land Reforms Act, 1963 (a)at the case of nilams, 50 per cent of the contract rent, or 75 per cent of the-lair rent, if any, determined under any law in force immediately before the 21st January, 1961;
