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 34] [Entire Act] State of Kerala - Section Section 3 in Kerala Revenue Recovery Act, 1968 3. Charge and security for public revenue. - The public revenue due on any land shall be the first charge on that land, the buildings upon it and on the produce thereof.
