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 87] [Entire Act] State of Kerala - Subsection Section 87(1A) in Kerala Land Reforms Act, 1963 (1A)Any person referred to in Sub-section (1) shall file a statement containing the particulars specified in [Sub-section (1) of Section 85A within a period of three months of the date of the acquisition.] [Substituted by Act No. 19 of 1981.]
