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 6B] [Entire Act] State of Kerala - Subsection Section 6B(a) in Kerala Land Reforms Act, 1963 (a)he was holding such property in consideration of payment of customary dues, or any amount specified as michavaram in the document evidencing the transaction; or
