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 145] [Entire Act] State of Kerala - Subsection Section 145(a) in Kerala Land Reforms (Tenancy) Rules, 1970 (a)dead before the filing of the declaration, any legal representative of the deceased transferor or transferee, as the case may be, shall file it;
