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 3] [Entire Act] State of Kerala - Subsection Section 3(g) in Kerala Grants and Leases (Modification of Rights) Act, 1980 (g)the grantee or lessee is not liable to pay any assessment or rent or he is liable to pay only nominal assessment or rent for the grant or the lease, as the case may be.
