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 2] [Entire Act] State of Kerala - Subsection Section 2(c) in Kanam Tenancy Abolition Act, 1976 (c)the expressions "cultivating tenant", "institution of a public nature" "the holder of a kudiyiruppu" and "wakf" shall have the meanings respectively assigned to them in the Kerala Land Reforms Act, 1963(1 of 1964);
