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 68A] [Entire Act] State of Kerala - Subsection Section 68A(2) in Kerala Land Reforms (Tenancy) Rules, 1970 (2)The application under sub-rule (1) shall be in Form Wo. 27A and may be sent by registered post or presented in person, to the Secretary, Land Reforms Department, Government of Kerala.
