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 13] [Entire Act] State of Kerala - Section Section 23 in Kerala Land Acquisition Act, 1961 23. Restriction on scope of proceedings. - The scope of the enquiry in every such proceedings shall be restricted to a consideration of the interests of the persons affected by the objection.
